SITA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE informant is aggrieved by order dated 17-6-2006 passed by the learned Additional Sessions Judge VIII, patna, in Sessions Trial No. 1038/2005 by which he allowed the discharge petition of o. P. No. 2.

(2.) THE informant's daughter, namely, sangita Devi, was married to one Raj Kumar, son of O. P. No. 2, Rajmati Devi, wife of Triyug choudhary, on 3-12-2004. The O. P. No. 2 is mother-in-law.

(3.) THE informant alleged that her daughter complained by Mobile Phone that her husband, father-in-law, mother-in-law and dewar are torturing her. However, the informant in her subsequent statement did not make any allegation against her mother-in-law, O. P. No. 2.