PRIYANKA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Saket Gupta, learned counsel for the petitioner and Mr. Anil Kumar, learned A.P.P. for the State.

(2.) This application under Sec. 482 of the Code of Criminal Procedure has been filed by the petitioner for quashing the order dtd. 20/11/2021 passed in Criminal Revision No. 250 of 2021 by the learned District and Sessions Judge, Patna by which he has dismissed the criminal revision application, which was filed against the order dtd. 30/5/2020 passed by learned Chief Judicial Magistrate, Patna in Pirbahore P.S. Case No. 103 of 2020 by which cognizance of the offences under Ss. 302, 120B and 34 of the Indian Penal Code and Sec. 27 of the Arms Act has been taken against the petitioner.

(3.) The aforesaid Pirbahore P.S. Case No. 103 of 2020 was instituted on 17/2/2020 in respect of an occurrence of the offence which took place on the same date on the basis of written report of one Shivendra Kumar Shivam, who is the son of the deceased, namely, Late Dhirendra Kumar Akela. In his written report he alleges that there was a passage dispute between the informant's family and the family of the petitioner and earlier also all the accused persons have threatened to kill the father of the informant. It is further alleged that the petitioner along with other accused persons hatched a conspiracy and killed the father of the informant.