MEEM BEGUM Vs. STATE

JUDGEMENT

(1.) The petitioners Nos. 1 and 3 are parents-in-law and petitioner No. 2 is the sister-in-law of the complainant/respondent No. 2. They have filed the instant petition under Sec. 561-A of the Code of Criminal Procedure (hereinafter for short, Cr.P.C) seeking quashment of FIR No. 19/2018, Police Station, Basantgarh District Udhampur.

(2.) Learned counsel for the petitioners stated that there is nothing against the petitioners in the aforesaid FIR No. 19/2018, but police has registered the case against them.

(3.) Learned counsel for the petitioners states that proforma- respondent No. 3-Mohd. Iqbal who is the son of the petitioners 1 and 3 and brother of petitioners No. 2 is serving in the Army and is posted in very sensitive area. In June 2018, proforma respondent came home on leave for some days and went to the house of his in-laws to bring the respondent No. 2-Mst. Maroofa Kousar to his home, where he was told that since the father of the respondent No. 2 is not at home and on his return she will be sent to the house of the petitioners. It is stated that instead of coming back to her matrimonial fold, the respondent No. 2 under a calculated move, entirely on concocted and scripted fiction story, filed a complaint against the petitioners and proforma respondent No. 3, before the Police Station, Basantgarh.