SATYA NARAIN AGNIHOTRI, J. - (1.) Shiv Shanker Ojha filed this petition under Article 226 of Constitution of India with prayer that the orders passed by learned CJM, Pratapgarh dated 5.5.2008 in Criminal Miscellaneous Case No. 5 of 2008 and by Additional Session Judge-2, Pratapgarh in Criminal Revision No. 140 of 2008 on 6.10.2008 be quashed and the police of Pratapgarh be issued a direction to re-investigate/further investigate the matter.
(2.) According to the petitioner, he has married his daughter Jaya with Vishnu Kumar Tiwari in the year 2004. After the marriage the in-laws of deceased Jaya were demanding additional dowry and due to non fulfilment of dowry, they were subjecting to cruelty to Jaya. On 8.10.2007 the family members of the petitioner received a call from in-laws of Jaya that she was seriously ill, that is why the family members of the petitioner reached the house of in-laws, where they came to know that in-laws of Jaya carried away to Jaya to the hospital of Dr. Renu Verma. When the family members of the petitioner were reached at the nursing home of Dr. Renu Verma, they further came to know that Jaya has been referred to S.R.N. hospital, Allahabad, where they did not find Jaya and her in-laws. Thereafter, the family members of the petitioner searched in the nursing homes of Allahabad where they found that in-laws of Jaya admitted her in Preeti Nursing Home of Allahabad which is a lower category hospital.
(3.) It is further alleged by the petitioner that on 10.7.2007 Jaya was died. The members of family of her in-laws cremated the body of Jaya at the bank of Ganga without informing to the members of the family of petitioner.;