ROHANI AHIRWAR Vs. MUKESH LADIYAI

JUDGEMENT

(1.) This application under Sec. 482 of Cr.P.C. has been filed seeking following relief(s):-

(2.) It is submitted by counsel for applicant that the husband of the applicant was killed on 10/12/2015 in the Forest Out Post, Village Bagwara. Although, the inquest inquiry was conducted by the Police but no charge-sheet was filed and accordingly the complainant/applicant filed a complaint under Sec. 200 of Cr.P.C. Her Statement under Sec. 200 of Cr.P.C. was also recorded. By order dtd. 15/3/2022, the JMFC, Deori, District Sagar rejected the complaint. Being aggrieved by the said order, the applicant preferred a revision, which was too dismissed by order dtd. 23/1/2024 by the Additional Session Judge, Deori to the Court of Additional Sessions Judge, Deori, District Sagar in Criminal Revision No.06/2022.

(3.) Challenging the orders passed by the Courts below, it is submitted by counsel for applicant that in the complaint, the date of the incident was mentioned as 10/12/2015 but since the complainant had received the information of death of her husband on 19/12/2015, therefore erroneously she stated in her statement under Sec. 200 of Cr.P.C. that her husband died on 19/12/2015.