SUDESH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Petitioners are the married sister-in-laws of Indu who was married to their brother Surender on 21.4.2007. It was the second marriage of Surender as also of Indu.

(2.) Indu died on 4.7.2007. FIR has been registered pursuant to information received at the police station at 6.15 hours on 7.7.2007. The informant is one Jyoti, the wife of the brother of Indu.

(3.) The FIR has been registered on the basis of the statement recorded by B.P.Mishra, Tehsildar of village Nangloi to whom powers of Executive Magistrate were delegated inasmuch as the Executive Magistrate was on leave.