SHIVNATH SINGH, SON OF LATE NAND LAL MAHTO AND SUMEGHA RANI @ SAROJ DEVI, WIFE OF SHIV NATH SINGH Vs. STATE OF BIHAR AND NIVEDITA NEELAM @ PINKI DEVI, DAUGHTER OF DEV KUMA MEHTA

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) The Petitioners have challenged the order of cognizance dated 05.01.2001 passed in Complaint Case No. 837 of 2000 by the Judicial Magistrate, 1st Class, Patna City, Patna.

(3.) The allegations in the complaint petition are that after the death of the husband of the complainant, the in-laws are not giving any share of the father's property.