SANJAY SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. P. K. Shahi, learned senior counsel assisted by Mr. Anirudh Kumar Sinha, learned counsel for the petitioners and learned APP for the State.

(2.) The petitioners have moved the Court under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code') for the following relief:

(3.) Sonepur PS Case No. 20 of 2006 was lodged against unnamed persons by the brother of the deceased with regard to his body being recovered from the office in a sitting position. During investigation, various persons were suspected of involvement. The wife and the informant filed protest petition with regard to unsatisfactory police investigation but nowhere the complicity of the petitioners was even whispered. Suddenly, it appears that the statement of the wife and the informant was recorded before the Court under Section 164 of the Code in which, for the first time, she has raised suspicion that a few days prior to death, there was some dispute with the petitioners and the deceased relating to the overhead electricity line and the petitioners being the next door neighbours, suspicion was raised against them also.