SANJU BAI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner Sanju Bai has filed this Criminal Misc. Petition under Section 482 Cr.P.C. for quashing of F.I.R. No. 722/2008 registered at Police Station Kotwali, Baran for offence under Sections 302 and 307 I.P.C. registered on the basis of the Parcha Bayan of one Nakul.

(2.) Brief facts of the case are that the petitioner is the wife of Ritu Raj, sister-in-law (Bhabhi) of complainant Nakul. On 7.12.2008 as per the F.I.R., the petitioner poured kerosene on Kanchan Bai, mother-in-law and put her in fire. When the informant and Ritu Raj, husband of the petitioner came to save their mother they also taught fire and sustained burn injuries on their person. Since the kerosene, which was poured, fell down on the ground and caught fire, the petitioner also sustained burn injuries on her body. The allegation of pouring kerosene on Kanchan Bai by the petitioner has been levelled by all the inmates of the house whereas the petitioner has moved an application before the Superintendent of Police, Baran levelling allegation that at the instigation of all the inmates of the house, her husband poured petrol on her and put fire but on her complaint, report was not lodged.

(3.) Heard the learned counsel for the petitioner and learned Public Prosecutor and perused the case diary.