SATTA CHOUHAN Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The present case arises out of Rajpur P.S. Case No. 193 of 2013 dated 08.10.2013 filed by the Opposite Party No.2.

(2.) The accused Nos. 2, 3 and 4 are the petitioners herein.

(3.) It has been alleged in the written complaint filed by the Opposite Party No.2 before the Officer-in-charge, Rajpur Police station that about eight years back he had married his daughter, namely, Bindu Devi, with one Anirudh Chouhan (Accused No.1) according to Hindu rites and custom. It has been further alleged that the daughter of the Opposite Party No.2 used to make complaint that her husband used to beat her. The said Bindu Devi was the second wife of Anirudh Chouhan. It is the further case of the Opposite Party No.2 that on 07.10.2013 at about 6 in the evening, he received information that the petitioners herein, sons from the first wife of the said Anirudh Chouhan, had killed his daughter. The Opposite Party No.2 is said to have then gone to the matrimonial home of his daughter at about 10 P.M. and found that there was only three female members in the house and upon asking them about whereabouts of Bindu Devi, they did not disclose anything. The Opposite Party No.2 and others had then tried to find out about the whereabouts of Bindu Devi, but she could be found. It is the allegation of the Opposite Party No.2 that the said three sons of the first wife of Anirudh Chouhan had killed his daughter and her dead body was made to disappear. On the basis of the said complaint of the Opposite Party No.2, Rajpur P.S. Case No. 193 of 2013 was registered under Sections 302 , 201 and 34 of the Indian Penal Code against the petitioners herein and their father, namely, Anirudh Chouhan.