PREETI SINGH Vs. STATE OF U P

JUDGEMENT

(1.) SUPPLEMENTARY affidavit filed today, is taken on record. Heard learned counsel for the petitioners and learned A.G.A as well as Sri Lalit Shukla, who appeared for opposite party no.3. We have gone through the contents of the FIR and the documents annexed to the petition as well as injury report of Vandna Singh (Annexure-2) daughter-in-law of petitioner no. 2,. Under challenge is the FIR relating to Case Crime No.510 of 2009, under Sections 498-A, 323, 420, 504 I.P.C and Section 3/4 Dowry Prohibition Act, Police Station Ghazipur, District Lucknow. Submission of learned counsel for the petitioners is that petitioner no. 1 happens to be Nanand and petitioner no. 2 happens to be uncle-in-law of Vandna Singh daughter of respondent no.3. It has been argued that it is a family dispute in which the entire family has been roped in. It is further argued that Alok Kumar Singh, who happens to be husband of Smt Vandna Singh (daughter of complainant), has already been arrested and is behind bars. It comes out from the arguments of the parties that a dispute with respect to demand of dowry had taken place in between the parties, and the present FIR is the outcome the same. Taking into consideration overall aspects of the matter, we dispose of the petition with the direction that the petitioners will not be arrested in the aforesaid case crime number unless and until cogent and reliable evidence comes forward against them, provided that the investigation shall go on and the petitioners will cooperate in it.