SHRAWAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State.

(2.) This application under Articles 226 and 227 of the Constitution of India has been filed by the petitioner with a prayer to direct the respondent nos.1 to 7 to arrest the private respondent nos.8 to 10 in Maner P. S. Case No.408 of 2018 dated 12.08.2018 registered inter alia under Section 307 of the Indian Penal Code and Section 27 of the Arms Act.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is the informant of the case. His brother was killed by the accused persons on 12.08.2018 at about 7.30 A.M. when he was working in his field. He submitted that respondent nos.8 to 10 are alleged to have opened indiscriminate firing as a result of which, the brother of the petitioner sustained gunshot injury and in course of treatment, he died. He contended that the police are not sensitive and committed to the investigation of the case. They have not yet arrested the main assailants of the deceased. According to him, the petitioner also has threat to his life at the hands of the absconding accused persons.