AJRA BEGUM Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned Additional Government Advocate. We have gone through the contents of the F.I.R. Under challenge in this writ petition is F.I.R. relating to case crime No. 253 of 2009 under Sections 498-A, 323 & 506 IPC read with Section 3/4 Dowry Prohibition Act of P.S. Bazar Khala, district Lucknow. Submission of learned counsel for the petitioner is that the main allegations levelled in the impugned F.I.R are against the husband of the petitioner and no specific allegation against the petitioner, who happens to be the mother-in-law of the prosecutrix, has been made in the impugned F.I.R. Since the allegations made in the F.I.R disclose commission of cognizable offence, as such, the same cannot be quashed. However, seeing the allegations made against the petitioner in the F.I.R it is provided that the petitioner shall not be arrested in the above mentioned case crime number unless and until cogent and reliable evidences comes forward against her during investigation. It is clarified that the investigation shall go on and the petitioner shall cooperate with it. With the above observations/directions, the petition is finally disposed of.