PRADEEP DHARNIA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of filing the instant criminal misc. petition under Sec. 482 Cr.P.C., the petitioner has prayed for the following relief:

(2.) Learned counsel for the petitioner submitted that the petitioner has been falsely implicated in the present case. Learned counsel submitted that the impugned FIR has been lodged by the respondent No.2 on false and vague allegations. The petitioner and his family members have neither misbehaved with respondent No.2 nor have demanded dowry from her.

(3.) Learned counsel lastly, submitted that a bare perusal of the FIR would indicate that on the basis of the allegations levelled in the FIR/complaint, no offence can be made out against the present petitioner and, therefore, the FIR deserves to be quashed and set aside.