URMILA MASOMAT WIFE OF LATE NARAYAN CHOUDHARY R/O VILLAGE GOPALPUR, P.S. AMDABAD, DISTRICT KATIHAR Vs. THE STATE OF BIHAR THROUGH SUPERINTENDENT OF POLICE, KATIHAR, DISTRICTKATIHAR

JUDGEMENT

(1.) The petitioner Urmila Masomat challenged the award dated 18th Dec., 2011 passed by the Presiding Officer, Mega Lok Adalat, Katihar, whereby Amdabad P.S. Case No. 38 of 2002 dated 12th June, 2002 registered under Sec. 302 read with 34 of the Indian Penal Code (for short Penal Code ) was disposed of.

(2.) The issues which fell for consideration in the writ application were three fold, which are as under:-

(3.) Learned counsel for the petitioner argued before the Court that the aforesaid police case instituted under Sec. 302 of the Penal Code had been disposed of by the Presiding Officer of Mega Lok Adalat even without serving any notice to the petitioner, who was informant of the case, and in absence of the parties, without there being any settlement or compromise on record.