VIVEK KUMAR PATHAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has been made accused in connection with Ramgarh P.S. Case No. 44 of 2024 for the offences registered under Sec. 498-A, 304-B and 34 of the Indian Penal Code, pending in the court of learned Chief Judicial Magistrate, Ramgarh.

(3.) On 27/2/2024 daughter of the Informant died in her matrimonial home due to hanging.