SARASWATI DEVI AND ORS. Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners and the learned counsel for the State. Petitioner is accused in connection with Sadar Mufassil P.S. case No. 65 of 2013 pending in the court of learned CJM, Hazaribagh.

(2.) IT reveals from the FIR that the deceased was subjected to torture and treated with cruelty for want of more dowry during her life time and lastly, she has been done to death within three years of her marriage.

(3.) LEARNED counsel for the State has opposed the prayer.