PRAHLAD SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Pramod Kumar, learned counsel for the petitioners, Sri Jitendra Singh, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.

(2.) This petition has been filed by the petitioners with a prayer to quash the FIR dated 27.9.2017 registered as Case Crime No.469 of 2017, under Sections 363, 366,, 120-B I.P.C., Police Station Civil Lines, District Etawah.

(3.) Learned counsel for the petitioners submits that the petitioners are family members of co-accused Ajay who is said to have enticed away the victim girl and on account of the said relationship they have been falsely implicated in the present case. The victim girl and co-accused Ajay have not yet been recovered. He further submits that the allegation levelled against the petitioners are absolutely false, frivolous and baseless. No offence is made out against the petitioners, hence, FIR be quashed against them.