HANSI DEVI 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 registered as Crime No. 01 of 2011, relating to offences punishable under section 498A, 504 and 506 I.P.C., and one punishable under section 3/4 of Dowry Prohibition Act, 1961, Police Station Patwari Circle Tana, Ranikhet, District Almora.

(3.) Learned counsel for the petitioners submitted that the marriage between the son of petitioners and respondent no.3 Bindu was a love marriage. It is further pointed out that petitioner no.1 is mother in law and petitioner no.2 is father in law of respondent no.3. It is contended that petitioners are residents of District Almora while respondent no.3 lived with her husband in Haldwani, as such, there was no occasion of harassment for any nonfulfilment demand of dowry. It is pleaded that it is abuse of process of law on the part of the respondent no.3 to implicate the petitioners in the criminal case.