SANDEEP KUMAR Vs. STATE

JUDGEMENT

(1.) LD. counsel for the petitioner submits that in the present case initially allegations were levelled against 14 family members of the petitioner. However, 8 of them were not sent for trial and their names were put in Column No.2. So, in this case 06 accused persons are from the same family.

(2.) LD. counsel further submits that the father, mother, 02 brothers and sister-in-law of the deceased have already been released on bail.

(3.) ON the other hand, ld. APP for the State submits that there have been demand of ` 5 lakhs and a Wagon-R car. Because of the said demand, she had been tortured. Therefore, she succumbed to the atrocities committed by the petitioners.