CHAMPA TEWARI Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following reliefs:-

(2.) An F.I.R. was lodged by respondent no. 4 on 26.06.2017, alleging therein, that his daughter, namely, Rashmi Tewari got married with the son of Girish Tewari in the year 2015. His daughter was pregnant and due date of delivery was June, 2017. On 25.06.2017, his daughter was found dead in a field situated at M.E.I.T. Road. It is alleged in the F.I.R. that the death of the daughter of the complainant was caused due to the mental harassment of her motherin-law, namely, Smt. Champa Tewari. It is also alleged in the F.I.R. that the whole family of the in-laws of her daughter, is responsible for her death, as no care has been taken to her during her pregnancy by the in-laws of the deceased.

(3.) Learned senior counsel for the petitioner submitted that no previous complaint has been lodged by the deceased or any family member of the deceased against the petitioner or in-laws of the deceased. He further submitted that on the basis of the F.I.R., no case is made out against the petitioner and her family members. Only after the death of deceased, false F.I.R. has been registered.