- (1.) Heard learned Counsel for the petitioners, learned A.G.A. for State-respondents and perused the records.
(2.) Petitioners have sought a writ of certiorari for quashing the first information report dated 10.11.2011 in Case Crime No. 412 of 2011, under Sections 498-A, 323, 504, 506 I.P.C. and 3/ 4 Dowry Prohibition Act, Police Station Sarojani Nagar, District Lucknow.
(3.) We have gone through the contents of the First Information Report and it cannot be said that no offence whatsoever is made out prima faice in the aforesaid report under various provisions referred to therein. Hence, no interference is called for so far as prayer for quashing of first information report is concerned.;