DEVINDER KOUR Vs. STATE

JUDGEMENT

(1.) PETITIONERS have filed this petition seeking quashing of FIR No. 189/2008 registered at Police Station Poonch, under Section 304 R.P.C on the grounds that the allegations made in the FIR were incorrect and the registration of case by the police, on the basis of an order passed by Judicial Magistrate First Class, under Section 156 (3) Code of Criminal Procedure on the complainant's application, without holding any enquiry thereto, was unwarranted.

(2.) REFERRING to the photocopies of the documents placed on the records, learned Counsel appearing for the Petitioners submitted that there being no proof on the records that it was Dalip Kour, who died because of the injuries sustained by her in the alleged quarrel, the investigation into the FIR needs to be quashed.

(3.) I have considered the submissions of learned Counsel for the Petitioners as also the State counsel and the learned Counsel who had put in appearance on behalf of Respondent No. 6, the husband of deceased Dalip Kour;