MOHD. SARFRAZ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this petition is made to the FIR No. 446 of 2022, under Ss. 323, 498A, 504, 506 IPC, Ss. 3/4 of Dowry Prohibition Act, 1961 and Ss. 3/4 of Muslim Women (Protection of Rights over Marriage) Act, 2019, Police Station Laksar, District Haridwar with the relief that coercive steps may not be taken against the petitioners pursuant to the FIR and other reliefs, as well.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The FIR in the instant case is lodged by the respondent no. 3. The respondent no. 3 and the petitioner no. 1 were married on 21/3/2021. In the marriage, according to the FIR, gifts were given and total about Rs.10.00 Lacs were spent but, the informant was not received well in her in-laws house. Her jewellery were taken by her in-laws and in connection with additional demand of the additional dowry of ' 2 Lacs in cash and a car, the informant was physically and mentally harassed. The situation further worsen when the informant, according to the FIR, gave birth to a girl child. The informant was beaten up, she was abused by the petitioners, the FIR records that the petitioner no. 1 divorced her by uttering "Talak, Talak, Talak". There are other details, as well in the FIR, one of which is that the injuries were medically examined by the informant on 27/3/2021 in a Government hospital.