AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
11 paragraphs · 214 wordsA first information report has been lodged by respondent no. 3 against the present petitioners which has been registered as Case Crime No. 76
of 2017 under Sections 304-B and 498-A of IPC and Section 3/4 of the Dowry Prohibition Act, at Police Station Piraan Kaliyar, District
Haridwar. Apprehending their arrest, the petitioners have approached this Court for relief.
The main accused in this case is one Ajit who is the husband of the deceased and against whom charge-sheet has already been filed by the
police. He is not before this Court. As far as petitioner no. 1 is concerned, it has come in the short counter affidavit that she is also involved in the
commission of crime. As far as remaining petitioners are concerned, as per the averment made in the short counter affidavit, it has been stated that
so far the rests of the petitioners are concerned, they are not wanted in the case at hand as from the investigation conducted so far their
involvement in commission of crime could not be found.
In view of these facts, nothing further remains. The Investigating Officer is directed to complete the investigation in accordance with law in view
of the above findings so far.
The criminal writ petition stands disposed.