LEELA DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner for quashing of an FIR No. 224 of 2020, under Sections 147, 148, 149, 304 and 307 IPC, Police Station Gadarpur, District Udham Singh Nagar and also directions that the petitioner may not be arrested pursuant to the FIR.

(2.) Heard learned counsel for the parties through video conferencing.

(3.) According to the FIR, on 01.07.2020 at 04:00 in the evening, when the informant alongwith his wife, sons and labourers were working in the agricultural field, petitioner alongwith her sons and husband reached there and started abusing the informant. They attacked the wife of the informant on her head; the informant was also attacked on the head. The injured were taken to the hospital, where the wife of the informant succumbed to the injuries.