RAJESH KUMAR SRIVASTAVA Vs. STATE OF U P

JUDGEMENT

(1.) Counter and Rejoinder Affidavits have been exchanged.

(2.) We have heard Sri. M. C. Chaturvedi and Sri. Kamal Krishna, learned counsel for the petitioners, Sri Ashok Nath, Tripathi, learned counsel for the respondent No.4, learned A.G.A. for the State and perused the record.

(3.) The prayer sought in the present writ petition is for quashing the impugned F.I.R. registered as case crime No.1 of 2006 under Sections 498-A, 323, 504, 506 IPC and Section 3/4 of Dowry Prohibition Act pertaining to Police Station Mahila Thana, District Allahabad or other relief as appear expedient in the interest of justice under the facts and circumstances of the case.