THAKUR MAHATO @ MATAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Parth S. A. Swaroop Pati, learned counsel appearing for the petitioner and Mr. Ashok Kumar, learned A.P.P.

(2.) This application is directed against the order dated 12.08.2015 passed in Gamharia P. S. Case No. 96 of 2008 by which the application preferred by the petitioner under Section 311 of the Cr.P.C. has been rejected.

(3.) A First Information Report has been instituted wherein it has been stated that on 28.12.2008 when the informant had returned from work he saw his mother lying on a cot and the neighbor were giving oil massage to her. On query the informant could come to know that the petitioner had assaulted his mother and in course of treatment she died at 10:00 P.M. in the night.