- (1.) Heard learned counsel for the petitioners and perused the record.
(2.) By means of present writ petition, petitioners are seeking quashing of the first information report dated 23.01.2015, registered as Case Crime No. 13 of 2015, under Sections 498A, 323, 506 and 377 IPC and Section 3/4 Dowry Prohibition Act, Police Station Mahila Thana, District J.P. Nagar.
(3.) From a perusal of first information report and taking the allegations contained therein to be true, it cannot be said that commission of a cognizable offence is not made out. Despite repeated query, learned counsel for the petitioners also could not show that no offence whatsoever has been made out in the aforesaid first information report. Therefore, question of its quashing in the limited scope of judicial review in writ petition under Article 226 of the Constitution does not arise.;