KALICHARAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Anjani Kumar Mishra and Deepak Verma, JJ. - Heard learned counsel for the petitioner, Sri Anurag Kumar Pandey, learned counsel for e first informant, learned A.G.A. for the State and perused the record.

(2.) The instant petition seeks quashing of the impugned F.I.R. dtd. 14/12/2021 registered as Case Crime No.0983 of 2021, under Sec. 302, 120-B I.P.C, Police Station Izzat Nagar, District Bareilly.

(3.) Contention of the learned counsel for the petitioner is that the deceased and petitioner were both teachers. The deceased suffered accidental burn injuries and was admitted to the hospital at the instance of the petitioner himself. On her condition deteriorating and for providing ventilator support, she was shifted to a hospital at Bareilly from where she was ultimately referred to Delhi, where she expired on 18/3/2021. After her death, the body was handed over to her father. Six months later, an application under sec. 156(3) Cr.P.C. was filed by the first informant, whereupon the impugned First Information Report has been registered.