DHEERAJ KUMAR Vs. STATE OF UTTARAKHAND AND ORS

JUDGEMENT

(1.) Heard.

(2.) By means of this writ petition, moved under Article 226 of Constitution of India, the petitioner has sought quashing of first information report, registered as crime no.187/2011, relating to offences punishable u/s 498-A, 323, 504, 313, 342 of I.P.C. and one punishable u/s 3/4 of Dowry Prohibition Act, 1961, P.S. Sahaspur, District Dehradun.

(3.) Learned counsel for the petitioner pleaded that petitioner is innocent. It is further pleaded that respondent no.3, who is stubborn woman, has lodged the first information report making false allegations against the petitioner (husband) and his relatives.