ASHISH NANDA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard.

(2.) By means of this writ petition moved under Article 226 of Constitution of India, the petitioners have sought quashing of the First Information Report dated 2nd of July 2010, which is registered as crime No. 205 of 2010, relating to offences punishable under section 498A, 323, 504, 506 I.P.C., and one punishable under section ¾ of Dowry Prohibition Act 1961, Police Station Patel Nagar, Dehradun.

(3.) It is submitted that petitioner no.2 Satyapal Nanda and petitioner no.3 Smt Satya Nanda do not live with their son Ashish Nanda. It is further pointed out that petitioner no.2 Satyapal Nanda And petitioner no.3 Smt Satya Nanda live in Dehradun while petitioner no.1 Ahish Nanda lives in Noida. It is further pleaded that it is abuse of process of law on the part of the respondent no.3 to implicate the petitioners alleging that they have harassed her for non fulfilment of demand of dowry. It is also contended that Reema Nanda (respondent no.3) lived with her husband (petitioner no.1) Ashish Nanda in district Noida and not with the petitioner no.2 and petitioner no.3 in Dehradun.