- (1.) Heard Sri S.K.Singh, 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 11.10.2017 registered as Case Crime No.142 of 2017, under Sections 498A, 323, 504, 506, 354 I.P.C. and 3/4 D.P. Act, Police Station Mahila Thana, District Varanasi.
(3.) It has been submitted by the petitioner that the petitioners are in-laws of respondent no.2 as the marriage between the son of petitioners no.1 and 5, namely, Ashik Ali and respondent no.2 was solemnized in the year 2002 and they have been falsely implicated in the present case. He further submits that the impugned FIR has been lodged by the respondent no.2 against the petitioners including her husband 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.;