PRADEEP KUMAR JHA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) This application under section 482 of the Code Criminal Procedure (for short the Code ) is directed against the order dated 21.1.2015 passed by the learned Additional Sessions Judge-IV, Madhubani in Sessions Trial No. 248 of 2014 arising out of Complaint Case No. 321 of 2011 whereby the bail already granted to the petitioners has been cancelled in exercise of powers conferred under section 439(2) of the Code.

(2.) The opposite party No. 2 Sita Raman Jha initially lodged an FIR vide Rudrapur P.S. Case No. 4 of 2010 dated 12.2.2010 alleging therein that in the night intervening between 11.2.2010 and 12.2.2010 at about 1 a.m. on hearing sound of knocking of the door his wife suspected that some miscreants had entered into the courtyard of the house. His wife woke him up. When he opened the door of his bedroom, he saw the co-villagers Hem Narayan Jha, Amit Kumar Jha and Pradeep Kumar Jha being armed with pistol were seen standing outside his bedroom in the torchlight. When he raised alarm, they ran away towards main door of the house. He chased them shouting Chor-Chor . When he reached near the main door, he saw Shambhu Nath Jha, Dilip Jha and 3-4 unknown persons standing there with pistol in their hands. He caught hold of one of the miscreants. His wife and sister-in-law (Bhabhi) also followed him shouting Chor-Chor . In the meantime, some one fired causing injury to his wife. When he saw his wife in an injured condition, he released the miscreant whom he had apprehended. Thereafter, the accused persons fled away. He took his injured wife to Jhanjharpur Sub-Divisional Hospital with the help of co-villagers where the doctor declared her brought dead.

(3.) Thus, it would appear from the contents of the FIR of Rudrapur P.S. Case No. 4 of 2010 that apart from the petitioners of the present case, three more persons were named as accused in the FIR. After institution of the FIR, the police took up investigation of the case. While the case was still under investigation, opposite party No. 2 Sita Raman Jha filed an application before the Magistrate concerned in the form of protest against the manner in which investigation was being carried on. The protest application filed by opposite party No. 2 was kept on record in Rudrapur P.S. Case No. 4 of 2010.On completion of investigation, the police submitted final report holding accusation against the named accused persons of the case to be false vide final report No. 6 of 2011 dated 14.02.2011. In the said police report, it is stated that the informant repeatedly changed his version during investigation and the statement of his Bhabhi Smt. Vandana Jha, who was the only other person said to be present at the time of occurrence apart from the deceased does not align with the statement of the informant. According to the investigating officer of the case, it transpired during investigation that opposite party No. 2 had illicit relationship with his Bhabhi and he used to subject his wife to mental and physical cruelty. The investigating officer of the case suspected complicity of the informant in the alleged murder of his wife.