- (1.) Heard Sri Vijay Prakash, learned counsel for the petitioners, Sri Vikas Sahai, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) This petition has been filed by the petitioners with a prayer to quash the FIR dated 17.2.2018 registered as Case Crime No.66 of 2018, under Sections 498A, 323, 504, 506, 406, 354 I.P.C. and 3/4 D.P. act, Police Station Mahila Thana, District Ghaziabad.
(3.) Learned counsel for the petitioners submits that the petitioners are Bua and Fufa of the husband of respondent no.3, namely, Vishal Nayan Bndilash as the marriage between them was solemnized in the year 2012. He further submits that the petitioners have neither demanded any dowry or have ever assaulted the respondent no.3. The petitioners are living separately from respondent no.3. The allegation levelled against the petitioners are absolutely false, frivolous and baseless. No offence is made out against the petitioners, hence, the same be quashed.;