PRATIMA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The instant writ application has been filed by the husband of the petitioner namely Mithilesh Kumar Singh, who died during pendency of this writ application on 5/12/2020. Thereafter, vide order dtd. 12/12/2022 passed in I.A. No. 1 of 2021, name of petitioner (Pratima Devi) has been substituted on the record of this case in place of her deceased husband (Mithilesh Kumar Singh).

(2.) This writ application has been filed for following reliefs:-

(3.) Brief fact, as stated in the writ application, is that while the petitioner was holding the post of Constable and posted at Katihar district, he was charged with committing theft of one portable T.V. from the house of one Mehrunisha @ Pagli leading to registration of Kishanganj P.S. Case No. 124 of 2002 for the offence under Sec. 379/411 of the Indian Penal Code.