SMT. VIMLESH Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) HEARD . By means of this writ petition, moved under Article 226 of the Constitution of India, the petitioner has sought quashing of the first information report dated 12.05.2012, registered as Crime No. 82 of 2012, relating to offences punishable under Section 498A, 304B of I.P.C. at police station Patel Nagar, District Dehradun.

(2.) AN FIR was lodged by respondent No. 3 with the allegation that his daughter got married with Kuldeep Goyal, son of the petitioner, on 01.03.2012. The said marriage was a love marriage. Soon after her marriage daughter of the complainant was tortured and harassed by Kuldeep and his family members for non fulfillment of demand of dowry. When the daughter of the complainant told about her ordeal to her parents they somehow persuaded her to live in the matrimonial house. It was further alleged in said FIR that on 11.05.2012, the husband and in laws committed murder of complainant's daughter by administering her poison during night. On the same day at 08:00 P.M., father -in -law of her daughter telephoned the complainant and told him that his daughter has consumed poison and by the time he reached the hospital his daughter has already died.

(3.) IN view of the above statement, the writ petition is dismissed as infructuous.