VIDYA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) VIDYA Devi mother of one Vijay Kumar has invoked the jurisdiction of this Court under Section 482 of the Code of Criminal Procedure, 1973 (for brevity 'the Code') and has prayed for quashing F.I.R. No. 76 dated 26.3.1994 registered against her under Sections 406/498 -A Indian Penal Code at Police Station Indri, District Karnal.

(2.) THE version unfolded in the petition by the petitioner Vidya Devi is that her son Vijay Kumar was married to one Malti, respondent No. 2. Vijay Kumar was allegedly murdered on the night intervening 13/14.9.1992 by Malti his wife and her relations. Vidya Devi, petitioner filed an application before the police for registration of the case against respondent No. 2, her father, brother and other relations. However, the police failed to take any action which resulted in filing of complaint before the Illaqa Magistrate but she did not succeed. Eventually, the petitioner filed Criminal Writ Petition No. 758 of 1992 before this Court under Articles 226/227 of the Constitution of India in which directions were issued by this Court on 31.5.1993 which read as under :

(3.) ON 7.7.1994 when this matter came up for motion hearing, this Court has stayed further proceedings against the petitioner.