MANISH KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned A.G.A. for the State as well as learned counsel for private respondent and perused the record.

(2.) The present writ petition has been filed with the following main reliefs :-

(3.) Learned counsel for the petitioner has submitted that Petitioner- Manish Kumar and the Opposite party no.4-Neha Tiwari, are husband and wife. In fact there was a matrimonial dispute between the Petitioner and the opposite party no.4. Resultantly, an FIR bearing F.I.R./Case Crime No.0006 of 2023, under Ss. 498-A, 323, 313, 376, 511, 506 I.P.C. and Sec. 3/4 Dowry Prohibition Act, at Police Station Women Police Station, District Barabanki, has been lodged by the opposite party no.4 against her husband and other family members of inlaws with false and exaggerated contentions.