MANJU KUMARI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The present writ petition has been filed seeking following relief(s):-

(3.) From perusal of record, it transpires that Ramkrishna Nagar P.S. Case No. 552 of 2023, dtd. 5/9/2023 has been registered under Sec. 302/234 of the Indian Penal Code and Sec. 27 of the Arms Act on fardbeyan of Chaukidar Dina Paswan after recovery of a dead body. After investigation police made a number of persons as accused in this case and submitted charge sheet vide Charge Sheet No. 01/2024, dtd. 13/1/2024 and supplementary charge sheet vide Charge Sheet No. 233/25, dtd. 14/3/2025. The grievance of the petitioner is that one Abhishek Kumr and two ladies Komal and Shikha Kumari have not been made accused or police did not properly investigate the matter. However, these persons have not been made respondents in the present case.