Rajeev Misra, J. - (1.) This petition under Article 226 is for quashing of an FIR in Case Crime No. 236 of 2016, Police Station-Mahila Thana dated 14th June, 2016, District- Ghaziabad under Sections 498-A, 323, 313, 354, 504, 506, IPC and Section 3/4 Dowry Prohibition Act, 1961.
(2.) The FIR has been lodged by Smt. Suneeta wife of Sri. Pramod Kumar alleging that her marriage was performed on 1st December, 2014 in which a huge amount of dowry was spent but the in-laws were dis-satisfied and started commenting and torturing her for further dowry. It is further alleged that in the month of May, 2015 when she was pregnant then her mother-in-law, Smt. Rajwati and her elder sister-in-law, Smt. Renu (petitioner No. 3) administered some medicine, as a result whereof, she had to abort. On 15th August 2015, it is alleged that her husband and the in-laws who are the petitioners herein assaulted her and drove her out of her marital house, whereafter she has been residing at her parents place. It is further alleged that on 23rd November, 2015 at about 6:00 pm in the evening when she was alone at her father's residence, the petitioners along with Smt. Rajwati and Sri. Brahmrishi entered her maternal house forcefully and started commenting upon her and then physically assaulted her. They also destroyed her belongings and the petitioner No. 4 along with his brother Sri. Brahmrishi physically molested her and tore her clothes. On raising a hue and cry, people of the locality gathered at her place whereafter the accused went away threatening her with dire consequences and also raising their demand of a Car and other items or else they will implicate her in false criminal cases including that of kidnapping.
(3.) Learned counsel for the petitioners at the very outset has stated that Smt. Rajwati, the mother-in-law of the complainant and Brahmrishi, the brother-in-law (dewar) have already been bailed out by the court below.;