- (1.) Heard Sri A.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 6.9.2017 registered as Case Crime No.779 of 2017, under Sections 498A, 504, 506 I.P.C., Police Station Naini, District Allahabad.
(3.) It has been submitted by the petitioner that the marriage between the petitioner no.1 and respondent no.4 was solemnized in the year 1996. He further submitted that the impugned FIR has been lodged by the respondent no.4 roping in the entire family of her husband, petitioner no. 1 containing absolutely false, concocted, vague and sweeping allegations against them.. 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.;