- (1.) Heard Sri B.B.Upadhyay, learned counsel for the petitioner, Sri Vikas Sahai,? learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) The relief sought in this petition is for quashing of the F.I.R. dated 7.12.2017 registered as Case Crime No.203 of 2017, under Sections 498A, 323, 504, 506, 377 I.P.C. and 3/4 D.P.Act, Police Station Mahila Thana, District Agra.
(3.) Learned counsel for the petitioner submits that the petitioner is husband of respondent no.4 as the marriage between the petitioner and respondent no.4 was solemnized in the year 2016. He further submits that after marriage some dispute arose between the husband and wife and the impugned FIR has been lodged by the respondent no.4 roping the petitioner including his entire family members 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. He further submits that the allegation levelled against the petitioner is absolutely false, frivolous and baseless. No offence is made out against the petitioner, hence, FIR be quashed.;