SAURABH @ SHAURABH CHAHAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Piyush Dubey, learned counsel for the petitioners, Sri Jitendra Singh, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.

(2.) This writ petition has been filed by the petitioners with a prayer to quash the FIR dated 10.2018 registered as Case Crime No.99 of 2018, under Sections 498A, 420, 342, 506, 494 I.P.C. and 3/4 D.P. Act, Police Station Vrindavann, District Mathura.

(3.) It has been submitted by the petitioners that the marriage between the petitioner no.1 and daughter of respondent no.3 was solemnized in the year 2015. He further submitted that the impugned FIR has been lodged by the respondent no.3 roping in the entire family of his daughter's husband, petitioner no.1 containing absolutely false, concocted, vague and sweeping allegations against them for demand of dowry and on account of non fulfilment of the alleged demands of dowry his daughter was being tortured and maltreated by them in her matrimonial home. It has next been submitted that apart from the bald allegations made in the FIR no credible evidence whatsoever is forthcoming even prima facie indicating at the petitioners' complicity in the commission of the alleged offence qua the petitioner nos. 2 to 5, hence the impugned FIR is liable to be quashed.