PREETI SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Criminal Writ Petition has been filed under Article 226 of the Constitution of India to issue a writ of certiorari to quash the impugned First Information Report No.182 of 2022, registered with Police Station Haldwani, District Nainital for the offence under Sec. 306 of I.P.C.; a writ of mandamus directing the respondent no.2 not to arrest the petitioners in pursuance to the impugned First Information Report.

(2.) Heard Mr. Manoj Joshi, the learned counsel for the petitioners and Mr. Pratiroop Pandey, the learned A.G.A. for the State.

(3.) Admittedly, the deceased Jitendra Sharma was the husband of Smt. Preeti Sharma, the petitioner no.1. Smt. Poonam Sharma, the petitioner no.2, is the sister of the petitioner no.1. Mr. Pankaj Sharma, the petitioner no.3, is the brother of the petitioner no.1.