Allahabad High Court
Rita Devi And 2 Others vs State Of U.P. And 3 Others on 3 December, 2019
Bench: Manoj Misra, Virendra Kumar Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 47 Case :- CRIMINAL MISC. WRIT PETITION No. - 24643 of 2019 Petitioner :- Rita Devi And 2 Others Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Rahul Kumar Gupta,Pradeep Kumar Mishra Counsel for Respondent :- G.A. Hon'ble Manoj Misra,J.
Hon'ble Virendra Kumar Srivastava,J.
Heard learned counsel for the petitioners; learned A.G.A. for the respondents 1, 2 and 3; and perused the record.
The instant petition seeks quashing of the first information report dated 11.10.2019 registered as Case Crime No.204 of 2019, under Sections 363, 366, 323, 504, 506 IPC and Section 16/17 of Pocso Act, P.S. Thuthibari, District Maharajganj.
The learned counsel for the petitioners states that he is not in a position to produce the victim.
Under the circumstances, we deem it appropriate to dispose off this petition by giving liberty to the petitioners to file a fresh petition in case they are in a position to produce the victim and establish that the victim is an adult.
Order Date :- 3.12.2019 AKShukla/-