(1.) This criminal writ petition under Article 226 of the Constitution of India read with Section 482 Cr.P.C. is filed for quashing the FIR No.19/2019 dated 15.01.2019 registered at Police Station Pilani District Jhunjhunu for offence under Sections 498-A, 406 and 323 of I.P.C.
(2.) Learned counsel for the petitioners, drawing attention of this Court towards the complaint (Annexure-3) made by Smt. Raju Devi, mother of the present petitioners against father of the complainant, submitted that the instant FIR has been lodged as a counterblast to the allegations levelled therein. Learned counsel for the petitioners submitted that the contents of FIR do not disclose of commission of any cognizable offence against the petitioner and hence, the same deserves to be quashed and set aside.
(3.) Learned Public Prosecutor opposed the criminal writ petition. Heard learned counsels for the parties and perused the record.
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