SHER SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Ajay Sengar, learned counsel for the petitioners, Shri Vijay Singh Sengar, learned counsel appearing on behalf of respondent No. 3 and learned Additional Government Advocate for the State.

(2.) By means of the instant writ petition, the petitioners have prayed for quashing of the impugned order dated 17.09.2019 passed by the learned Chief Judicial Magistrate, Jalaun at Orai in Case Crime No. 00141 of 2019, under Sections 366, 506, 328, 354 IPC, Police Station Nadigaon, district Jalaun. It is further prayed that FIR in the aforesaid case may also be quashed.

(3.) The brief facts of the case are that on 30.5.2019, an FIR was lodged under Sections 363/366 IPC by respondent No. 3 in respect of the occurrence dated 29.5.2019 against the petitioners that they came on motorcycle and taken away his niece. The persons who had witnessed the occurrence, chased the accused persons and ultimately petitioner No. 1, Sher Singh was nabbed, who confessed that he along with Vivek have taken away the victim. He further disclosed that he had left both Vivek and victim at the railway station on his motorcycle.