SUSHIL KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) This is another case in which the alleged victim of offence has approached this Court with the assertion that she has neither been kidnapped nor abducted, rather is married to the accused/petitioner no.1, yet the investigating agency is insisting that she had been kidnapped and abducted.

(2.) The petition seeks issuance of a writ in the nature of certiorari quashing First Information Report No.0128 of 2018 dtd. 18/5/2018, under Ss. 363, 366 Indian Penal Code, Police Station Khairighat, District Bahraich.

(3.) Short counter affidavit has been filed on behalf of the investigating agency in Court, which is taken on record. Shri Shiv Pal Singh, Advocate put in appearance on behalf of respondent no.3/complainant, who is father of petitioner no.2, the prosecutrix/victim of offence. However, counter affidavit has not been filed on behalf of respondent no.3.