SHAFAT ULLAH KUCHAY Vs. BILQUIS

JUDGEMENT

(1.) Instant petition has been filed by the petitioners seeking quashment of FIR No.21/2020 for offences under Sec. 392, 498A and 506 IPC registered at Women's Police Station, Rambagh Srinagar.

(2.) As per the contents of the impugned FIR, the marriage between petitioner No.1 and respondent No.1 has taken place on 5/8/2019. It is alleged in the FIR that the accused/petitioners inflicted acts of cruelty upon the complainant. She has further alleged that she was subjected to mental and physical torture and ultimately thrown out of her matrimonial home on 23/9/2020. It is also alleged that she was beaten ruthlessly by the petitioners and her jewelry was snatched by the petitioners.

(3.) The case set up by the petitioner is that the petitioner No.1 and respondent No.1 got married on 5/8/2019. It is contended that the relation between the two did not remain cordial which resulted in marital discord and ultimate dissolution of the marriage on 19/11/2020. It is contended in the petition that the respondent No.1 filed a complaint under the provisions of the Protection of Women from Domestic Violence Act, 2005 besides lodging the impugned FIR against the petitioners.