- (1.) Neeraj, Vijay Singh and Asha , the petitioners have brought this petition under the provisions of section 482 Cr.P.C., for quashing of FIR No. 183 dated 02.06.2012 registered at Police Station Sohna, District Gurgaon, Haryana for an offence punishable under section 498-A IPC alongwith all consequential proceedings arising therefrom.
(2.) Learned counsel for the petitioners has taken me through the contents of the FIR to submit that the allegations contained in the same are not only general in nature but are also vague. According to him, the complainant, who happens to be brother of the deceased has claimed that during the hospitalization of his sister, he had spent a sum of rupees six or seven lakhs. He has further submitted that this assertion on his part is not believable because a sum of rupees six or seven lakhs is quite huge and it cannot be believed to have been spent in the treatment of the deceased.
(3.) Learned counsel for the petitioner has further submitted that regarding the allegations of demand of dowry, there are no dates given by the complainant of making the same. According to him, the sister of the complainant had died on account of complications of delivery. He has further submitted that for want of specific allegations, the FIR appears to be a clear case of abuse of the aforesaid provisions. He has placed reliance on a decision of this court in Lakhwinder Singh v. State of Punjab, 2002 AIR(P&H) 2 and a decision of Hon'ble Supreme Court of India in Bhushan Kumar Meen v. State of Punjab and ors., 2011 4 RCR(Cri) 144 where the FIR under sections 406 and 498A IPC had been quashed for the reasons that the allegations were general in nature.;