- (1.) This petition seeks issuance of a writ in the nature of certiorari quashing First Information Report, lodged as Case Crime No. 153 of 2017 under Sections 498A, 302 I.P.C., P.S. Bighapur, district Unnao.
(2.) We have carefully gone through the contents of the impugned First Information Report.
(3.) The First Information Report has been registered while employing the provisions of Section 156(3) CrPC. Allegedly, daughter of the complainant was married on 1.5.2004 with Binda Prasad son of Sakthu. There was a demand for dowry and harassment on account of not bringing dowry. Allegedly, the deceased has been done to death by way of pouring kerosene oil and putting her on fire.;