These writ petitions have been filed with a prayer that the First Information Report dated 14.4.2021 under sections 498-A, 323, 506, 406, 342, 313, 351 I.P.C. and sections 3/4 of Dowry Prohibition Act ... be quashed. A further prayer has been made that the petitioners in pursuance of the aforesaid First Information Report be not arrested.