SHRIKANT MISHRA S/O GAYANATH MISHRA AND ORS Vs. STATE OF BIHAR AND SUJEET KUMAR MISHRA S/O LATE LAXMI KANT MISHRA

JUDGEMENT

(1.) This application has been filed against the order dated 28.01.2002 passed in Sessions Trial No. 524 of 1996 by which the 1st Additional Sessions Judge, West Champaran, Bettiah has rejected the application under Section 227 of the Code of Criminal Procedure.

(2.) While hearing this matter, the Court asked Sarita Devi and Shrikant Mishra to appear in person before this Court. They are present today and this Court has examined them and both of them submit that they are living together as wife and husband since 1996. It would appear that the girl is aged about 30-35 years of age whereas Shrikant Mishra submits that he is aged about 38 years. Shrikant Mishra submits that he is working in the Police Department and is financially capable to look after his wife Sarita Devi.

(3.) The occurrence has taken place in the year 1996. It is alleged that the Petitioners are responsible for kidnapping of Sarita Devi.