MUSAVVER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present writ petition, the petitioners have sought quashing of FIR No.0119 of 2025 dtd. 15/4/2025, under Ss. 115(2), 118(1), 324(4) and 352 of B.N.S. 2023, registered at Police Station Kaliyar Sharif, District Haridwar.

(2.) It is argued by counsel for the petitioner that respondent no.3-Meerhasan (informant) is husband of petitioner no.3 ' sister of petitioner nos.1 and 2. He further submitted that rather the informant Ali Hasan committed marpeet with petitioner no.3 sister of petitioner nos.1 and 2 and an FIR No.0119 of 2025 dtd. 15/2/2025 at about 18:08 hours registered at Police Station, annexure No. 2 to the writ petition, lodged by father of the petitioners against respondent no.3-Meerhasan and three other family members under Sec. 80 of B.N.S., 2023.

(3.) It is the contention of learned counsel for the petitioners that due to that FIR the present FIR has been lodged by respondent no.3-Meerhasan.