As per case facts, the FIR was filed by Karnail Kaur against her son-in-law's family alleging dowry demands and harassment after her daughter, Prabhjot Kaur, married Kanwarjot Singh. Prabhjot and ... Kanwarjot later moved to Canada and initiated divorce proceedings, finalized in 2020, without mentioning dowry or cruelty. An earlier complaint by Karnail Kaur was investigated and found false. The petitioners sought to quash the FIR, arguing it was a malicious and vexatious action. The question arose whether the FIR, filed despite an earlier complaint being found false, after divorce proceedings were initiated without dowry allegations, and without the wife's direct complaint, constituted an abuse of legal process, especially regarding Section 498-A IPC. Finally, the Court determined that the FIR was indeed an abuse of process, intended for harassment and vengeance, given the circumstances like the prior false complaint and the divorce outcome, and therefore quashed the FIR and all subsequent proceedings against the petitioners.