SHAKUNTALA DEVI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This is an application under S. 439, Cr. P.C. on behalf of the applicant Smt. Shakuntala Devi involved in Crime No. 280 of 1985 under S. 302/498-A, I.P.C., P. S. Galshaheed, District Moradabad.

(2.) The applicant is aged about 72 years as is clear from the report of the Sub-Inspector of Police (Annexure-2 to the affidavit), who has conducted the search. The prosecution story is given in Annexure-2 to the affidavit in which it was alleged by Sukhdayal that he was informed by the police constable that a murder has been committed by the applicant and Haraj Raj Katiyal and one Pramod Raj Katiyal by burning her daughter. It appears that the daughter of the informant Sukhdayal was married with Pramod Raj Katiyal. But the in-laws and the husband of the daughter were feeling aggrieved as they did not receive the satisfactory dowry. Hence it appears that the father-in-law, mother-in-law and the husband of the daughter have murdered her. The informant prayed that the matter may be investigated and justice be done.

(3.) I have heard Sri G. S. Chaturvedi for the applicant, Sri Keshav Sahai for the complainant and Sri Jagdish Tiwari for the State of U.P.