UMAL DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ajit Kumar Ojha, learned counsel for the petitioner and Mr. Anil Kumar, learned AC to SC 8.

(2.) The petitioner has approached this Court for a direction to the respondents to pay the retiral dues/family pension to the petitioner because her husband went missing and has remained traceless for more than seven years by now.

(3.) It appears from the records that the husband of the petitioner went missing on 23.11.2004, when he went out of house to attend the call of nature. A FIR vide Munger Muffasil Sadar P.S. Case No. 78/2010 was registered for the offences under Sections 302, 201/34 read with Section 120(B) of the Indian Penal Code. The aforesaid case was investigated and when no clue was found, a final report was filed in the aforesaid case as mistake of fact.