Imtiyaz Murtaza and Amar Saran, JJ. - (1.) This writ petition has been filed by the petitioners for quashing the first information report lodged at case crime No. 395 of 2005, under Sections 498-A/323/504/506 IPC read with Section 3/4 of Dowry Prohibition Act, police station Colonelganj, district Allahabad.
(2.) We have heard learned Counsel for the parties, and have perused the affidavits and counter-affidavits filed by the parties.
(3.) The F.I.R. contained the usual allegations of cruelty and dowry demand. As the parties appeared to be of respectable status and petitioner No. 3 is said to be working in Infosys company it was apparent to this Court that the RR has been lodged under the aforesaid sections in view of the marital incompatibility between the petitioner No. 3, Prashant Gupta and respondent No. 3 Smt. Anjali Gupta, It may be mentioned that a divorce suit had even been filed by respondent No, 3 against petitioner No, 3 under Section 13 of the Hindu Marriage Act.;