HIMANSHU MEHTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioners Himanshu Mehta, Prem Singh Mehta, Deepa Mehta, Manish Mehta, Sunita and Sudhanshu Mehta seek quashing of FIR No.0294 of 2022, under Ss. 323, 498-A, 504 and 506 IPC and Sec. ' of the Dowry Prohibition Act, 1961, Police Station ITI, District- Udham Singh Nagar, on the basis of amicable settlement between the parties. A joint compounding application has been filed along with the affidavits.

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

(3.) According to the FIR, the respondent no.3, the informant, and the petitioner no. 1, Himanshu Mehta, were married on 11/12/2021, but after marriage, the informant was harassed and tortured for and in connection with the demand of dowry. She as abused with obscene remarks. The FIR is quite in detail.