SANDEEP MEHTA, J. - (1.) Learned Counsel for the petitioner submits that in this matter, even before filing of the F.I.R., the husband of the complainant had given a report to the Police Station Amba Mata, Udaipur stating therein that his wife, the complainant, was threatening him that she would implicate the accused in a false case. Therefore, it is submitted that after the aforesaid report, this false F.I.R. has been filed against the accused-persons. It is also submitted that there is no act of cruelty for demand of dowry, which has been taken place at Kotada, therefore, F.I.R. could not have been registered at Kotada.
(2.) In the considered opinion of this Court, these aspects of the matter cannot be gone into by this petition tinder Section 482 Cr.P.C.
(3.) The petitioners are at a liberty to make an appropriate representation to the Investigating Officer. In these circumstances, in the event of such representation being made, it is expected from the Investigating Officer that he shall deal with the same in accordance with law.;