ANITA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsels appearing for the parties.

(2.) The present writ application has been filed for a direction to the respondent no. 5 to institute an F.I.R. and investigate the case and immediately arrest the accused persons (respondent 2nd set) and further for commanding the respondent to immediate hold enquiry as to why accused persons (respondent 2nd set) have not been arrested till now.

(3.) It is submitted that the respondent nos. 6 to 8 alongwith 8-10 unknown persons armed with Khanti, Iron rod, hammer and danda, entered into the house of this petitioner and started demolishing her house. In that event, respondent no. 6 took away Rs.10000/- and a golden ring of Rs. 25,000/-. On protest, the accused persons beaten the petitioner and her mother-in-law. The petitioner went to the Parsa Bazar Police Station where the accused persons were sitting from before. The Sub Inspector, Umesh Singh instead of taking action against the accused persons, caught the petitioner and kept her in lock-up and took thumb impression on a blank paper. She reported the matter to Senior S.P. but neither any F.I.R. was lodged nor any action was taken. It is further submitted that the accused persons are still moving freely without any fear.