FARIYA BANO Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Kunwar Sushant Prakash, the learned counsel for the applicants as well as Sri Anant Pratap Singh, the learned AGA-I for the State and perused the records.

(2.) The instant application has been filed by the applicants seeking anticipatory bail in FIR bearing Case Crime No. 628 of 2023, under Ss. 498-A, 377, 354, 323, 504, 506 IPC and 3/4 D.P. Act, Police Station Thakurganj, District Lucknow.

(3.) The aforesaid case has been registered on the basis of an FIR lodged on 13/9/2023 against six persons, including the applicants and their family members stating that the informant had got married to co-accused Mohd. Muzammil (brother of the applicant no. 1 and son of applicant no. 2) on 7/10/2008; that all the accused persons used to harass her for demanding dowry; three children were born out of the wedlock, who are presently aged about 13, 9 and 7 years. The informant was turned out of her matrimonial home on 12/6/2022 and on 18/6/2023, the accused persons forcibly took away her children from her parental house. The FIR has been lodged on 13/9/2023.