SMT. VEENA OBEROI, W/O. SHRI VED PRAKASH OBEROI, Vs. STATE OF UTTARAKHAND THROUGH SENIOR SUPERINTENDENT OF POLICE,

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 24.08.2011, registered as crime No. 232 of 2011, relating to offences punishable under Section 498A, 323, 504, 506 Indian Penal Code, and one punishable under section 3/4 Dowry Prohibition Act, 1961, Police Station Kotwali Nagar, District Dehradun.

(3.) THE allegations in the FIR are serious in nature as against the husband.