HARI KISHORE RAY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Manoj Kumar, learned counsel for the petitioners and Mr. Saroj Sharma, learned Additional Public Prosecutor appearing for the State.

(2.) The present application has been filed for quashing the First Information Report of Kathaiya P.S. Case No. 26 of 2021 registered under Ss. 302/34 of the Indian Penal Code.

(3.) Learned counsel for the petitioners submits that from perusal of the First Information Report it would be evident that the husband of the informant was called and taken away on the Motorcycle by a person and his dead body was found on the next date in the morning, but the informant has not disclosed the petitioner's name that he took away the husband of the informant from his house, rather in the First Information Report she says that upon enquiry the informant came to know the name of petitioner No. 2, who took her husband away along with him. Learned counsel further submits that the fact of the matter is that about nine months back, the petitioners had purchased a piece of land from the husband of the informant and due to which the petitioners have been implicated in the present case.