- (1.) Heard learned counsel for the parties.
(2.) This writ petition has been filed for quashing the First Information Report dated 12.3.2017, arising out of Case Crime No.18 of 2017, under Sections 498-A, 323, 504, 506, 377, 392, 376, 511 IPC & 3/4 Dowry Prohibition Act, Police Station Mahila Thana District Rampur.
(3.) On behalf of the petitioners it is stated that the allegation made in the First Information Report are incorrect. It is then contended that the girl herself was having illicit relationship. It is contended that the petitioners had initiated proceedings under Section 13 of the Hindu Marriage Act for divorce earlier. The impugned First Information Report is only a counter blast to the same. Lastly it is contended that the entire family has been implicated with ulterior motive.;