BARKAT ALI ZAIDI,J. - (1.) IN this petition under Section 482, Cr.P.C, the applicant challenges the order of the Magistrate summoning the accused under Section 302, I.P.C. passed by the Munsif Magistrate, Banda.
(2.) HEARD Sri Manoj Kumar Srivastava, learned Counsel for the applicant and Sri R.K. Maurya, Additional Government Advocate for the State. A married lady Bimla died in the house of her father -in -law in Quasba and Police Station Baberu District Banda on 21 -4 -1982. She died because of burn injuries. Initially a report about her death was lodged by her mother -in -law Smt. Sheo Kumari on the same date, stating therein that she put herself aflame because she was not being allowed to go to her father's house immediately as she desired. The investigating officer recorded the statement under Section 161, Cr.P.C. but all supported the theory of suicide by the lady herself and the Investigating Officer concluded, as he wanted, that it was a case of suicide and submitted a final report.
(3.) THE Magistrate refused to accept the Final Report and ordered registration of case in relation to death of the lady.;