- (1.) The petitioners have preferred two writ petitions seeking the same relief. The Criminal Misc. Writ Petition No. 15518 of 2010 has been filed by the petitioner Smt. Ram Beti and Anil Kumar, it has been filed by their counsel Sri P.K. Singh, it has been reported on 17.8.2010, on 27.7.2010 it was ordered to be listed on 30.8.2010 at the request of learned counsel for the petitioners. During pendency of the above mentioned writ petition, the petitioners Om Vati and Anil Kumar filed another writ petition, it has been filed by their counsel Sri Indra Mani Tripathi. The petitioner Anil Kumar is common in both the above mentioned writ petitions. Both the writ petitions have been filed with a prayer: 1. Issue a writ, order or direction in the nature of certiorari quashing the FIR dated 31.7.2010 (Annexure-I) as Case crime no. 560 of 2010 under Sections 302, IPC, Police Station Hathras Gate, District Mahamayanagar (Hathras). 2. Issue a writ, order or direction in the nature of mandamus directing the respondents not to arrest the petitioners in pursuance of the FIR dated 31.7.2010 as case crime No. 560 of 2010 under Sections 302 IPC, Police Station Hathras Gate, District Mahamayanagar (Hathras). During pendency of the writ petition No. 15518 of 2010 the petitioners Anil Kumar and Om Vati filed the writ petition No. 16749 of 2010 with a prayer to quash the order dated 28.8.2010 passed by learned C.J.M., Mahamayanagar whereby application filed by the petitioner to issue the certified copy of the dying declaration of the deceased was rejected and to direct the authority concerned to provide certified copy of the dying declaration of the deceased recorded on 28.7.2010 by Tahsildar, Kol, Aligarh and to direct not to take any coercive measures and not to harass the petitioners in case crime No. 560 of 2010 under Sections 302, 306 IPC, P.S. Hathras Gate, District Hathras (Maha Maya Nagar), this writ petition was disposed of by the another bench of this court on 8.9.2010 with a direction. In above mentioned writ petitions the relief sought is common, therefore, both the writ petitions are being deposed of by a common order.
(2.) The facts in brief of this case are that FIR has been lodged by Vishambhar Dayal on 31.7.2010 at 3.10 P.M. in respect of the alleged incident dated 27.7.2010. It is alleged that the marriage of the deceased Smt. Prem Lata was solemnized with the petitioner Anil Kumar about 14 years prior the alleged incident. The petitioner Anil Kumar and the petitioner Ram Beti were mentally torturing the deceased since her marriage. In the night of 27.7.2010 by pouring patrol/ kerosene upon the deceased, she was sat on fire. The villagers saw the smoke coming out from the house of the petitioners, they shouted then the deceased was taken to Aligarh Medical Collage, one of the villagers gave the information to the first informant on 28.7.2010 that the deceased was burnt, she was admitted in medical collage then he came to the medical collage and saw the deceased in precarious condition. She told the first informant that some inflammable substance (kerosene) was poured upon her and ignition was made by the matchbox. After five minutes of her declaration she succumbed to her injuries. According to the statement of the deceased it was clear that in a pre planned manner the deceased was done to death. According to the post mortem examination report the deceased has sustained superfluous to deep burn all over the body except both the soles. The cause of death was due to shock as a result of ante mortem burn injuries. It is alleged that the dying declaration of the deceased was also recorded by Naib Tahsildar, Kol, Aligarh on 28.7.2010 at 9.45 A.M. to 10 A.M. in which she stated that she was caught by fire accidentally when she was going to cook the food. Heard Sri Indra Mani Tripathi, learned counsel for the petitioners and learned A.G.A. for the State of U.P.
(3.) It is contended by learned counsel for the petitioners that the marriage of the deceased was solemnized with the petitioner Anil Kumar on 19.6.1995, from their wedlock two children namely Shiwang Kaushik aged about 13 years and Gaurang Kaushik aged about seven years have been born. Both the children are studying in Sikseria Sushila Devi Public School, Hathras. The petitioner Ram Beti is mother-in-law of the deceased. But in Crl. Misc. Writ Petition No. 19885 of 2010 the petitioner Om Vati is mentioned as mother-in-law of the deceased whereas the name of Om Vati is not mentioned in FIR. The husband's name of both the petitioners Om Vati and Ram Beti is the same i.e. Late Rajendra Prasad. The allegation made in FIR that the deceased was mentally tortured by her husband and mother-in-law since her marriage is absolutely false, in support of this allegation there is no material. There is no motive or intention to commit the alleged offence. The deceased sustained burn injuries accidentally when she was cooking the food, she was admitted to the hospital immediately to provide medical add, she was referred to District Hospital, Aligarh where she was taken to proper medical add but unfortunately, she succumbed to her injuries on 28.7.2010. The dying declaration of the deceased has been recorded on 28.7.2010 at 9.45 a.m. to 10 a.m. by Naib Tahsildar, Kol, district Aligarh in which she clearly stated that she was aged about 32 years. On 27.7.2010 at but 10 a.m. she ignite the gas chulha by the matchbox but gas pipe was burst, the kitchen was caught by fie, due to that fire her clothes and body were burnt. The fire was spread due to her negligence, for it no family member was responsible, she was beloved by her husband and mother-in-law. She was brought for medical treatment by her husband Sushil Sharma and other family members. According to the dying declaration of the deceased recorded by learned Naib Tahsildar, all the allegation made in FIR have become false, in such circumstances no offence is made out against the petitioners. Therefore, the impugned FIR dated 31.7.2010 may be quashed and the respondent no. 2 may be directed not to arrest the petitioners and not to take any coercive measures against them.;