DINESH KUMAR SINGH,J. - (1.) The present petition has been filed praying for quashing of the F.I.R. dated 22.10.2017 bearing Case Crime No.0604 of 2017, under Sections 498A , 323 , 504 , 506 , 313 I.P.C., Section 3 / 4 Dowry Prohibition Act and Section 3(1)(x) S.C./ S.T. Act and Section 4 / 6 Indecent Representation of Women (Prohibition) Act , Police Station Indira Nagar, District Lucknow.
(2.) Petitioner no.1 and respondent no.3 got married on 18.01.2013 in accordance with Hindu rites and customs. Petitioner no.2 is the father of petitioner no.1. Petitioner no.4 is the elder brother of petitioner no.1. Petitioner no.3 (Bhabhi of petitioner no.1) is the wife of petitioner no.4. Due to matrimonial dispute between the parties and their inability to live together for several reasons including incompatibility and temperaments etc., petitioner no.1 and respondent no.3 started living separately since 10.07.2015.
(3.) It appears that by the intervention of the friends, well wishers and relatives, petitioner no.1 and respondent no.3 decided to get their marriage dissolved by mutual consent as differences were irreconciable. They presented the petition before the competent Court under Section 13 of the Hindu Marriage Act, 1955 for dissolution of their marriage by mutual consent. The Principal Judge Family Court, Lucknow vide order dated 09.12.2017 passed the decree of dissolution of marriage petitioner no.1 and respondent no.3 under Section 13B of the Hindu Marriage Act on the petition filed by the parties.;