PHIROZI Vs. STATE OF U.P. AND ORS.

JUDGEMENT

(1.) This petition seeks issuance of a writ in the nature of certiorari for quashing F.I.R./Case Crime No. 180 of 2015, under Ss. 498A, 304 -B I.P.C. and Sec. 3/4 of Dowry Prohibition Act, Police Station Majhila, District Hardoi. As per the allegations made in the impugned F.I.R., which has been lodged at the instance of respondent No. 4, brother of the deceased, the deceased was married to Phullo about four years ago. Demand for dowry was made by Phullo, Saleem, Bhurey sons of Wasid, wife of Saleem, wife of Bhurey and wife of Wasid.

(2.) Petitioner is the wife of Wasid and is also known as Billa, as is admitted by the investigating officer in counter -affidavit.

(3.) After narration of the allegations for demand of dowry, it has been alleged that on 24.7.2015, all the accused persons with common intention sprinkled kerosene oil on sister of the complainant and put fire. Thereafter, the victim Reena was taken to Shahabad hospital and thereafter to Hardoi hospital. When the complainant came to know of this, he reached Hardoi hospital. On 24.7.2015 night, Reena died.