ANITA CHAUDHRY,J. - (1.) This is a petition for quashing of the order dated 20.08.2015, vide which the application filed under Section 311 Cr.P.C. had been allowed. The prosecution was permitted to examine the mother of the deceased.
(2.) Jyoti was married to Vinod in October, 2011. Jyoti died in unnatural circumstances in the matrimonial home. There were burn injuries. Jyoti was taken to the hospital by her husband where she made a statement exonerating the family. A month later, she gave a detailed account of the incident and stated that she was beaten by her in-laws and diesel was poured on her and nobody in the family saved her but the neighbours came and saved her and it was the Sarpanch who took her in his vehicle to the Civil Hospital but they refused admission and she was shifted to Ludhiana.
(3.) The challan was presented against the petitioner. The trial had commenced when an application was moved by the prosecution under Section 311 Cr.P.C. for summoning the mother of the deceased. It had been stated that originally the report of the incident was given by Raj Rani to the police on phone and she knew all the circumstances and her statement was necessary to be brought on record.;