- (1.) Heard Shri Vinod Kumar Pandey, learned counsel for petitioners and and learned A.G.A. for State of Uttar Pradesh.
(2.) This writ petition has been filed for quashing the F.I.R. dated 29.01.2018 registered as Case Crime No. 040 of 2018, under Sections 498-A, 323, 504 and 506 I.P.C. and Section 3/4 D.P. Act, Police Station- Kerakat, District- Jaunpur.
(3.) In the F.I.R. in substance the allegation has been made that informant Kavita was married to Gaurav Kumar on 18.04.2012. At the time of marriage, dowry was given but the accused were not satisfied with the dowry and they were demanding one car and Rs. 5 lac as cash by way of additional dowry and in relation to demand of dowry they started torturing and assaulting the informant Kavita.;