PANO DEVI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Elaboration of the allegation is not needed as matter in controversy is quite a legal matter. Gravity of the allegation is only needed that the petitioners' mother-in-law and brother-in-law (Nandosi) of the deceased accused for the offence of dowry death. After non-filing of the charge-sheet on completion of 60 days, a petition was filed on behalf of the learned counsel for the petitioners for their release under Section 167(2) of the Cr. P.C., which is refused by passing the impugned order.

(3.) Legality, correctness and propriety of the same has been questioned through filing of this revision application. The only point to be determined in the case is whether the offence under Section 304B. falls under the category under Section 167(2)(a)(i) or 167(2)(a)(ii).