AJAI LAMBA, J. - (1.) The petition has been filed for issuance of a writ in the nature of certiorari quashing First Information Report dated 13.5.2016, lodged as Case Crime No.0144/2016, police station Alambagh, district Lucknow under Sections 498A, 323, 504, 506, 307, 313 I.P.C. and Section ¾ Dowry Prohibition Act. The impugned First Information report has been placed on record as Annexure-1.
(2.) It appears that petitioner No.3 Prabhjit Singh Bedi was married to respondent No.3 Smt. Daljeet Kaur Bedi on 10.3.2015. The petitioner No.1 Smt. Gulshan Kaur Bedi is the mother-in-law of respondent No.3. Petitioner No.2 is the father-in-law of respondent No.3.
(3.) Gist of the allegations in the impugned First Information Report is that petitioner No.3 is a resident of Vishakhapatnam (Andhra Pradesh) and was married to respondent No.3 on 10.3.2015 in Gurudwara Hall, Nanded, Maharashtra. Surjit Singh Hudda and his wife Vittu Hudda, residents of Nagpur, Maharashtra were the mediators.;