Binod Kumar Roy, J. - (1.) Following prayers have been made in this writ petition: (i) To quash the order dated 29.11.1995, passed by CO., Civil Lines, Jhansi (respondent No. 3), as contained in Annexure-10, directing the application dated 9.12.1995 filed by Jagdish, respondent No. 5 to be registered and investigated to by the Station Officer, Police Station Tehrauli, District Jhansi. (ii) To quash the FIR, as contained in Annexure-9, giving rise to registration of Crime Case No. 100 of 1995, under Sections 498-A, 494, 364, Indian Penal Code, Police Station Tehrauli, District Jhansi drawn up on the basis of the application dated 9.11.1995 aforementioned. (iii) To quash the investigation in relation to the aforementioned case. (iv) Alternatively direct fresh investigation by CB, CID or any other impartial investigating agency.
(2.) Perused the writ petition as well as counter affidavit filed on behalf of the respondent Nos. 5 and 6, it appears that during lifetime of his wife Smt. Girja Devi, the petitioner No. 1 Suresh remarried one Kiran. According to the prosecution the petitioners were demanding heavy dowry and tortured Girja and lateron got her disappeared, who might have been killed by the petitioners. The petitioners deny these allegations and has come up with a claim that Girja Devi had left the house out of her own.
(3.) The solitary question urged by Mr. Tej Pal, learned Counsel for the petitioner, is that Section 17 of the Hindu Marriage Act read with Section 494, Indian Penal Code whereby Hindus are denied to marry more titan one wife and if they do so they will be punished under Section 494, Indian Penal Code whereas the Muslims are allowed to have 4 wives and shall not be punished and are thereby violative of Articles 14, 15, 19, 20 and 21 of the Constitution. Mr. Tej Pal also read out the decisions referred to in the writ petition.;