- (1.) Heard Sri P.K.Singh, 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 petition has been filed by the petitioners with a prayer to quash the FIR dated 1.3.2018 registered as Case Crime No.49 of 2018, under Sections 504, 506 I.P.C. and 3/4 D.P. Act, Police Station Baniyather, District Bheem Nagar.
(3.) Learned counsel for the petitioners submits that the petitioners are innocent and have been falsely implicated in the present case. He further submits that petitioner nos.4 and 5 are native of informant's village and they settled the marriage of petitioner no.1 with the daughter of respondent no.3 but thereafter it came to the knowledge that the daughter of the respondent no.3 is Mangali, on account of which the marriage could not take place, hence, the impugned FIR has been lodged by respondent no.3 against the petitioners levelling allegation of demand of dowry, but the said allegation is absolutely false and frivolous. No offence is made out against the petitioners, hence, FIR is liable to be quashed.;