MANISHA Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioners have filed the present writ petition seeking issuance of a writ in the nature of certiorari quashing impugned first information report dated 28.10.2017 lodged by opposite party no. 3 (father of petitioner no. 1) in case crime No. 179 of 2017 under Section 363 of Indian Penal Code, Police Station Sangipur, District Pratapgarh.

(2.) We have heard Ms. Keerti Gupta, learned counsel for the petitioners, Shri S.P. Singh, learned counsel for the State and Shri Rajnish Ojha, learned counsel for respondent no. 3. We have gone through the contents of the impugned first information report.

(3.) Petitioner no.1 is the victim of offence. Petitioner no.2 is the husband of petitioner no.1. Petitioners 3 and 4 are parents of petitioner no.2.