ANIL YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the State.

(2.) The backdrop of filing of this application, under Section 482 Cr.P.C., is that the petitioners along with others were named as accused in Parasbigha P.S. Case No.50 of 2013 registered under Sections 147/148/149/302/504 of the Indian Penal Code and Sections ¾ of the Prevention of Witch (Daain) Practices Act, 1999.

(3.) According to First Information Report, registered on the fardbeyan of Dinesh Yadav, on 16.07.2013, at about 11:30 PM, the FIR named accused including the petitioners armed with lathi, danda came to the house of the informant and with intent to commit murder of Sitapati Devi, the mother of the informant, they attacked her. The accused were alleging that Sitapati Devi, plays witchcraft and her witchcraft had made the buffalo of the accused ill.