DHARMSHEELA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel appearing on behalf of the State.

(2.) The petitioner is informant of Akbarpur P.S. Case No.157 of 2011 registered for the offence punishable under section 302 read with 34 of the Indian Penal Code. In the FIR it has been alleged that the accused persons conspired together and killed the husband of the informant. In paragraph no.1 of the application, the prayer of the petitioner is as under: -

(3.) Learned counsel for the petitioner has submitted that the police have not properly investigated the case and they are in collusion with the accused persons. He has further submitted that the case requires to be investigated by any other independent agency or by superior police officer of the C.I.D.