- (1.) Heard Sri Kartikeya Saran, learned counsel for the petitioners, Sri N.K.Verma, 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 14.4.2018, registered as case crime No.179 of 2018, under Section 364 I.P.C., Police Station Bharthana, District Etawah.
(3.) It has been submitted by the petitioners that the marriage between the petitioner no.1 and daughter of respondent no.4 was solemnized in the year 2011. He further submitted that the there was some matrimonial dispute between the petitioner no.1 and daughter of respondent no.4, hence, the impugned FIR has been lodged by the respondent no.4, who is mother of the victim abductee roping in the entire family of her daughter's husband, i.e., 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 qua the petitioner nos. 2 & 3, hence the impugned FIR is liable to be quashed.;