KRISHNA DUTT JHA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and the State.

(2.) NOBODY appears for the opposite party No. 2.

(3.) ALLEGATION in the complaint petition is that the occurrence took place between 05.02.2006 to 11.10.2006. The long complaint lodged by one Manorma Devi discloses that on 05.02.2006, she and her husband were ousted from the house at the instance of the petitioners. No case was registered on report. However, on the basis of a newspaper publication, Police became active and instituted a case vide Pupri P.S. Case No. 23 of 2006. During the investigation of the aforementioned case, it has been alleged that when on 12.05.2006, the husband of the complainant was coming back home from the local market, he disappeared mid way. Finding no clue as to the whereabouts of the husband, complainant chose to file an application before the concerned authority. This time again, no action was taken by the police and only on a newspaper report having been published on 11.10.2006 that efforts were made to have the husband of the complainant released from the clutches of the accused persons. The husband of the complainant, on his return, disclosed that on his way back home he was surrounded and was made to eat something which made him unconscious. On having regained his consciousness, he was offered food and heard the accused persons talking amongst themselves that they were planning to inflict such injuries on his person that in all its probability he would become a mental wreck. He was made to sign on several papers and was also assaulted at the instance of the accused persons. This action of the accused persons was also complained by the complainant but she was thrown away by the Police on the ground that she was a citizen of Nepal and that such complaint on her instance created disturbance for the local police.