SUDHA DEVI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) IN the present application filed under Articles 226 and 227 of the Constitution of India, the petitioner has made the following prayers in para -1: - -

(2.) THE petitioner is informant of Bahadurpur P.S. Case No. 67 of 2014 registered for the offence punishable under Section 364 read with 34 of the Indian Penal Code.

(3.) LEARNED counsel for the petitioner has submitted that though the FIR was instituted on 21st February, 2014 but the investigation has not been completed and the accused persons named in the FIR are moving freely. He has further submitted that several representations were made by the petitioner to the respondents but till date, the dead body of the husband of the petitioner could not be recovered.