SUMITRA DEVI Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) The petitioner is the informant of Singhbara P.S. Case No.108 of 2007 dated 20.8.2007 registered under sections 452, 302, 380, 120B and 34 of the Indian Penal Code (for short "IPC") against four accused persons, namely, Suresh Yadav, Naresh Yadav, Lalu Yadav and Ranjit Yadav.

(2.) It has been alleged in the aforesaid first information report (for short "FIR") that the accused persons named in the FIR committed murder of one Ragini Kumari, grand daughter of the informant, owing to on going land dispute between Ramkhelawan Yadav and husband of the informant. It has been alleged that the accused persons are supporters of said Ramkhelawan Yadav.

(3.) By way of preferring the present application under Articles 226 and 227 of the Constitution of India, the petitioner seeks a direction to be issued to the official respondents to take steps for arrest of respondents no. 8 to 11 in connection with aforesaid Singhbara P.S. Case No.108 of 2007.