- (1.) Heard Sri S.S. Mishra,learned counsel for the petitioners, Sri Jitendra Singh, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) This writ petition has been filed by the petitioners with a prayer to quash the FIR dated 5.3.2018 registered as Case Crime No.28 of 2018, under Sections 498A, 323, 313, 376 I.P.C., Police Station Mahila Thana, District Meerut.
(3.) It has been submitted by the petitioners that though the FIR has been lodged by respondent no.3 against the petitioner alleging that marriage between the petitioner no.1 and respondent no.3 was solemnized in the year 2015 and marriage certificate has also been annexed with the writ petition, but during enquiry which was conducted by by Circle Officer, statement of respondent no.3 as well as her parents were recorded in which they have alleged that neither the petitioner no.1 is husband of respondent no.3 nor there is any illicit relationship between them. He further submits that as per the FIR there appears to be false allegation that petitioner no.1 is husband of respondent no.3. No offence is made out against the petitioners, hence, FIR is liable to be quashed.;