NANHKI DEVI Vs. STATE OF BIHAR AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State as well as learned counsel appearing on behalf of respondent nos.2 to 7.

(2.) The petitioner of the instant case is the informant of Amarpur (Fullidumar) P.S.Case No. 144 of 2008 registered for the offences punishable under sections 147, 148, 149, 448, 302 of the Indian Penal Code, 1860 section 27 of the Arms Act and section 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act. On conclusion of investigation, the police submitted final report as against opposite party nos. 2 to 7.

(3.) Admittedly, the petitioner was not noticed by the court after receipt of police report. Learned Chief Judicial Magistrate, Banka has accepted the final report vide impugned order dated 15th July, 2010.