ANCHAL RAWAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioners seek quashing of FIR No. 335 of 2020 under Sections 323, 452, 504, 427, 394, 363, 365 IPC, Police Station ........, District ........

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

(3.) The FIR in the instant case was lodged by a husband against his wife and others. Petitioner no.1 is wife of the informant. According to the FIR, petitioner no.1 and informant married on 12.05.2013 but the conduct of petitioner no.1 was not good. Informant filed a suit for divorce which was pending. On 11.08.2020, when informant was not at his house, at 11:00, the petitioners entered into the house of the informant, abused, shattered the articles and also beaten the mother of the informant. The petitioner wanted to take away the child of the informant but his mother telephoned Police. Police came and the matter settled. But, again at 02:00 PM on the same day, four persons entered into the house of the informant and took the child away and also taken jewellery and cash. The incident was captured in CCTV cameras. There are other details also.