ANJALI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Devendra Kumar Mishra, learned counsel for the petitioners, Sri D.N. Mishra, learned counsel for the respondent no. 3 and Sri Samir Shanker, learned A.G.A.

(2.) This writ petition has been filed, seeking a writ of mandamus, directing the respondent concerned, not to arrest the petitioners, with a further prayer for quashing the impugned FIR dated 15.08.2019 in Case Crime No. 208 of 2019, under Sections 363, 366 & 506 IPC, P.S.Gajner, District- Kanpur Dehat.

(3.) It is submitted by learned counsel for the petitioners that the victim in her statement under Section 164 Cr.P.C.has expressed a desire to go with the petitioner no. 2-Bhukkhan @ Santosh Singh.