JAGMATIYA DEVI @ JAGMATO DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Miss Somali Acharya, learned counsel for the petitioner.

(2.) Despite four weeks' time granted to the State, no counter affidavit has been filed on behalf of the respondents.

(3.) The writ petition under Articles 226 and 227 of the Constitution of India has been filed by the petitioner for directing the respondents no. 1 to 8 to register first information report pursuant to the written report dated 05.12.2018 submitted by the husband of the petitioner to the Officer-in-charge, Gopalpur Police Station, Patna and also for directing him to show cause the reason why he did not lodge the first information report.