Rajnish Kumar, J. - (1.) The instant writ petition has been filed by the petitioners challenging the First Information Report dated 14.09.2017, vide Case Crime No.0404 of 2017, under Sections 498-A, 323, 377, 506 of Indian Penal Code 1860 and Section ¾ of Dowry Prohibition Act, 1961 at Police Station Saadatganj, District Lucknow, lodged by Smt.Anjum Rizvi - opposite party No.3.
(2.) The petitioner No.1 Sri Najmul Hasan is the father-in-law of respondent No.3 (Smt.Anjum Rizvi), petitioner No.2-Sri Zeeshan Haider is the husband of respondent No.3 and the petitioner No.3 Shri Guddu is the Devar of opposite party No.3.
(3.) The marriage between the petitioner No.2 and the opposite party No.3 was solemnized on 10.05.2016 according to Muslim rituals. It appears that there was some marital discord and bickering soon after the marriage was solemnized. As a consequence thereof the impugned First Information Report was lodged by the opposite party No.3 against the petitioners.;