- (1.) Heard Sri B.B.Upadhyay, learned counsel for the petitioners, Ms. Archana Singh Jadaun, learned counsel for the caveator, Sri Vikas Sahai, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) The relief sought in this petition is for quashing of the F.I.R. dated 7.12.2017 registered as Case Crime No.203 of 2017, under Sections 498A, 323, 504, 506, 377 I.P.C. and 3/4 D.P.Act, Police Station Mahila Thana, District Agra.
(3.) Learned counsel for the petitioners submits that the the petitioners are family members of co-accused Hemant Kumar with whom the marriage of respondent no.4 was solemnized in the year 2016. He further submitted that the impugned FIR has been lodged by the respondent no.4 roping her husband including his entire family containing absolutely false, concocted, vague and sweeping allegations against them that they were demanding dowry from her and her parents and on account of non fulfilment of the alleged demands of dowry she was being tortured and maltreated by them in her matrimonial home. It has next been submitted that apart from the bald allegations made in the FIR no credible evidence whatsoever is forthcoming even prima facie indicating at the petitioners' complicity in the commission of the alleged offence, hence the impugned FIR is liable to be quashed.;