BRIJESH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned A.G.A. and perused the record.

(2.) This writ petition under Article 226 of Constitution of India has been filed seeking writ of certiorari for quashing First Information Report dated 12.6.2014 registered as Case Crime No. 101 of 2014, under Section 498A, 323, 504, 506, 307, IPC and 3/4 Dowry Prohibition Act, Police Station Mahila Thana, District Agra.

(3.) Learned counsel for the petitioners, after some argument could not dispute that allegation contained in FIR discloses commission of cognizable offence and therefore, question of quashing thereof does not arise. However, he submitted that entire family member have been implicated therein while petitioners no.5 and 6 both are going to marry tomorrow i.e. 20.6.2014 and therefore arrest, if any, made by Police would likely to cause serious prejudice to the petitioners.