ROHINI RANJANA WIFE OF SRI PUNIT JAIN AND DAUGHTER OF LATE BIRESH RANJAN, RESIDENT OF ROAD NO. 3, RAJENDRA NAGAR, P.S Vs. THE STATE OF BIHAR THROUGH THE DIRECTOR GENERAL OF POLICE, BIHAR, PATNA

JUDGEMENT

(1.) (Oral) - The petitioner is informant of Gandhi Maidan P.S. Case No.34 of 2014 dated 23.1.2014 registered for the offence punishable under section 302 of the Indian Penal Code. The said police case was registered against known accused.

(2.) From a bare reading of the written report it would appear that the informant came to know that her father died at about 1 a.m. on 23rd Jan., 2014 in Bankipur Club, Patna. When she reached at the place of occurrence at about 5.30 a.m., she found her father lying on the floor inside the club. Some bleeding was also noticed by her from his eyes, nostrils and ears. She suspected that her father had been killed by some unknown persons.

(3.) Being aggrieved by slow pace of investigation, the petitioner has approached this Court in writ jurisdiction under Articles 226 and 227 of the Constitution of India. The prayer of the petitioner in paragraph-1 of the application is as under:-