SAGIR AHMAD 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 F.I.R. No. 295 of 2012, relating to offences punishable under Section 498A, 323, 504, 506 of I.P.C., and one punishable under Section 3/4 of Dowry Prohibition Act, 1961, at Police Station Kashipur, District Udham Singh Nagar.

(3.) ) On the other hand, learned counsel for the complainant submitted that there is specific allegation against the husband regarding cruelty committed by him.