Allahabad High Court
Nitin Upadhyay And 5 Others vs State Of U.P. And 3 Others on 10 July, 2020
Bench: Naheed Ara Moonis, Dinesh Pathak
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 46 Case :- CRIMINAL MISC. WRIT PETITION No. - 7052 of 2020 Petitioner :- Nitin Upadhyay And 5 Others Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Dashrath Lal Dwivedi,Hanuman Kinkar,Shashi Kumar Dwivedi Counsel for Respondent :- G.A. Hon'ble Naheed Ara Moonis,J.
Hon'ble Dinesh Pathak,J.
Heard the learned counsel for the petitioners and the learned A.G.A. for the State.
By means of the present writ petition, the petitioners have invoked extraordinary jurisdiction of this Court with a prayer to quash the FIR dated 22.8.2019 registered as Case Crime No.696 of 2019, under Sections 147,498-A,323,506 IPC and Section 3/4 Dowry Prohibition Act, P.S. Colonelganj, District Prayagraj.
Learned counsel for the petitioners submitted that the respondent no.4 is the wife of the petitioner no.1 while other petitioners are her in laws.The marriage of the petitioner no.1 was solemnized with the respondent no.4 in the year 2017. They were living happy marital life. The respondent no. no.4 has lodged the impugned first information report with absolutely vague and concocted allegations in respect of ill-treatment meted to her on account of non-fulfillment of demand of dowry. It is further submitted that the entire family members of the petitioner no.1 have been roped in the present case only in order to cause sheer harassment. Hence the impugned F.I.R. is liable to be quashed.
Per contra learned A.G.A. contended that the allegations made in the first information report cannot be aborted at this stage. The petitioners will have sufficient opportunity to rebut the allegations.
From perusal of the F.I.R., prima facie cognizable offences is made out at this stage against the petitioners, therefore, we do not find any cogent reason to quash the first information report. The prayer for quashing the first information report is refused.
However, in the facts and circumstances of the case and the submissions advanced on behalf of the petitioners, it is directed that the petitioners shall not be arrested in the aforesaid case till the submission of police report under Section 173 (2) Cr.P.C., subject to the restraint that they shall co-operate with the investigation and shall appear as and when called upon to assist in the investigation.
With the above direction, this petition is finally disposed of.
Order Date :- 10.7.2020 M. Tariq