- (1.) Heard Sri Om Prakash Mishra, learned counsel for petitioners and perused the record.
(2.) By means of present writ petition, petitioners have sought for a writ of certiorari to quash first information report registered as Case Crime No. 254 of 2016, under Sections 304-B, 498 A IPC and Section 3/4 of Dowry Prohibition Act, Police Station Maharajganj, District Jaunpur.
(3.) One Shashi Tiwari was married with Santosh Tiwari son of Surya Nath Tiwari on 12.12.2008; though in the FIR, it is said that marriage was solemnized about six years back in a temple. The girl has died due to burn injuries sustained on account of pouring of kerosene oil on 7.5.2016. Deceased's mother Kalawati Devi has lodged aforesaid FIR against husband Santosh Tiwari, Nanad Usha Tiwari, father-in-law Surya Narayan Tiwari and two petitioners. Petitioner-2 is the brother of Surya Narayan Tiwari, father-in-law of the deceased, and petitioner-1 is wife of petitioner-2.;