- (1.) The petitioners through the present writ petition have invoked the extra-ordinary jurisdiction of this Court under Article 226 of the Constitution of India praying for a writ, order or direction in the nature of certiorari quashing the impugned FIR dated 5.6.2007 relating to case crime No. 41 of 2007 under Section 498-A, 323, 504, 506, IPC and 3/4, D.P. Act, P.S. Armapur, District-Kanpur Nagar.
(2.) Heard Sri Sanjay Srivastava, learned counsel for the petitioners and learned AGA for respondent Nos. 1 and 2. Learned counsel for respondent No. 3-the complainant did not appear when the case was taken up in the revised list.
(3.) This is a matrimonial dispute. The first informant Anita Gupta, respondent N8. 3 is the wife of petitioner No. 1 Shyam Sunder Gupta. Petitioners No. 2 and 3 are the real brothers and petitioners No. 4 and 5 are the parents of petitioner No. 1.;