DEVA NAND RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Notice has already been served on Opposite Party No.2.

(2.) The petitioners along with others are accused in Complaint Case No.33(c) of 2005 filed by Opposite Party No.2 Sudhir Kumar in the Court of learned Additional Chief Judicial Magistrate, Barh, Patna.

(3.) According to complaint petition, Neelam, the sister of the complainant was married with co-accused Parmanand Ram on 30.11.1996. Thereafter, she was being tortured by the in-laws for non-fulfilment of demand of 20 tola gold. On one occasion, Parmanand Ram and petitioner Kajal Devi had assaulted her. Allegation is that Kajal Devi who is Bhabhi of Parmanand had developed illicit relation with Parmanand Ram and that was not liked by the deceased which resulted in unnatural death of Neelam by sustaining burn injuries on 29.10.2004. The complaint petition was filed at Barh as the Ranchi police did not entertain the written report for lodging of the FIR.