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Judgment
Prafulla C. Pant, J.—Heard.
By means of this writ petition moved under Article 226 of Constitution of India, the Petitioners have sought quashing of the First Information Report dated 25.08.2011, registered as Crime No. 176 of 2011, relating to offence punishable u/s 304B I.P.C., Police Station Khatima, District Udham Singh Nagar.
A young woman is said to have died of burn injuries within one year of her marriage. Petitioners are father in law and mother in law. It is contended on behalf of the Petitioners that in the dying declaration the deceased had admitted the fact that she caught fire accidentally while cooking the food.
Having gone through the contents of the First Information Report, and other papers on record, in the facts and circumstances of the case, this Court is not inclined to interfere with the investigation of the case.
Therefore, the writ petition is dismissed summarily. (Stay Application No. 9194 of 2011, also stands disposed of).