MOHD JAKIR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Both these writ petitions have been filed by the petitioners for quashing the impugned F.I.R No. 319 of 2020 under Sections 323, 498-A, 504 and 506 IPC, Police Station Kashipur, District Udham Singh Nagar, on the basis of amicable settlement between the parties.

(2.) Heard learned counsel for the parties and perused the records through video conferencing.

(3.) The FIR is lodged by respondent no.3 Rashida. According to it from nine years prior to lodging of the FIR, she was married to the petitioner Mohd. Jakir, but soon thereafter, she was harassed and tortured for the demand of dowry. According to the FIR even petitioner Mohd. Jakir had married petitioner Shagufta and when objected to, she was further beaten up. There are other details as well in the FIR.