RAVITA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A. G. A. for the State.

(2.) By this petition it has been prayed to summon the lower court record of case crime No. 167/2017, under Section 306 I. P. C. , Police Station Mawai, District Faizabad "State Vs. Ravita Singh" pending in the court of Chief Judicial Magistrate-II, Faizabad and to set aside and quash the impugned charge sheet and the entire proceedings of the aforesaid case pending against the applicant.

(3.) An F. I. R. under Section 302 I. P. C. was lodged by opposite party no. 2 (father of the deceased) against the applicant Ravita Singh and three others alleging that the son of the complainant i. e. deceased Dharmendra married to applicant Ravita Singh, however, the relations between them were not pleasant although the family members tried to make the relations between them normal keeping in view the society, however, the applicant was mostly living in her parental home after marriage.