RAHUL KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Instant writ petition has been filed for quashing of the FIR No.157 of 2021, under Sections 328, 376, 323, 498-A, 504, 506 IPC and 3/4 of the Dowry Prohibition Act, 1961, Police Station Kotwali Roorkee, District Haridwar on the basis of an amicable settlement between the parties.

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

(3.) Fir has been lodged by the respondent no.3, who is wife of petitioner no.1. The incident with regard to offence under Section 376 and 328 IPC, according the FIR were committed prior to the marriage between the respondent no.3 and petitioner no.1. The FIR further states that soon after marriage the respondent no.3 was treated illy, she was harassed, beaten and she was tortured.