RAM EKBAL SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsels for the parties.

(2.) IT has been stated on behalf of the petitioners that petitioner No. 1 died during subsistence of this application. The petition, so far as petitioner No. 1 is concerned, becomes infructuous.

(3.) THE complainant has alleged that on the assurance of being provided with a job of Anganwari Sevika, she became ready for alienating the land which she had inherited from her father. It has further been alleged that she was made to sign on the documents in the Registry Office in a fraudulent manner. There was no intention on the part of the petitioners to provide her with a job.