As per the case facts the appellants challenged an FIR for various offenses under the Indian Penal Code including harassment claiming that the allegations against the in-laws were general and ... lacked specific details The High Court dismissed their petition to quash the FIR leading to this appeal to the Supreme Court The question arose whether general and omnibus allegations against relatives of the complainant's husband without attributing specific roles warrant quashing the FIR Finally the Supreme Court allowed the appeal setting aside the High Court's order and quashing the FIR against the appellants It held that prosecuting individuals based on vague allegations without specific roles would amount to an abuse of the legal process and inflict undue suffering