Sheel Nagu, J. - (1.)This petition U/s. 482 Cr.P.C. invokes the inherent powers of this court for quashment of the FIR dated 21.07.2013 bearing Crime No. 142/2013 registered at Police station Umri District Bhind alleging offence punishable u/s. 306 r/w Sec. 34 of IPC and 3/4 of Dowry Prohibition Act against the petitioners No. 1, 2 and 3 who are brother in law (Jeth), husband and mother in law, respectively, of the deceased Poonam aged about 22 years.
(2.)Learned counsel for the rival parties are heard.
(3.)At the very outset, it would be appropriate to observe that by interlocutory order dated 5.9.2013 passed in this case the prosecuting agency was restrained from taking any coercive steps against the petitioners/accused as a result of which investigation has come to a stand still and charge sheet could not be filed till date as is evident by the letter dated 01.02.2016 of the Station House Officer Umri, brought on record along with list of documents dated 04.02.2016.