RAM JATAN YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) This application has been filed against the order dated 22.5.2009 by which the application under Section 216 of the Code of Criminal Procedure has been allowed.

(3.) The facts of the case need to be referred considering the arguments advanced on behalf of both the parties. One Mukesh and Saveeva kumari were murdered on the same day. The dead bodies of the two persons were found at two different places. A case was instituted numbered as Karpi P.S. Case No. 09 of 2007 by the informant Amrendra Narayan Sao who was representing the boy's side, against 11 accused persons alleging that Mukesh has been killed by the family members of Saveena Kumari. Another F.I.R. was instituted by the mother of Saveena Kumari alleging that Saveena has been killed by the family members of Mukesh. It transpires during investigation that both Mukesh and Saveena were in love and both of them had been murdered. Both the families have made allegations and counter allegations against each other.