- (1.) Heard learned counsel for the parties.
(2.) Petitioners are accused in a case registered under Sections 498-A, 307, 323 & 342/34 of the Indian Penal Code in connection with Jamtara (Mihijam) P.S. Case No.117 of 2011, corresponding to G.R. Case No.305 of 2011 which is pending in the Court of learned Chief Judicial Magistrate, Jamtara.
(3.) It is alleged that the victim, who happens to be cousin sister of informant, was subjected to torture and treated with cruelty. The petitioners and the husband hatched out a conspiracy and set the victim on fire. When the informant and relatives of the victim wanted to take her to a hospital for treatment, they were also assaulted by the accused persons. Lastly, the victim was shifted to hospital at the instance of her parents and relatives and according to medical report she was having 25-30% burn injury on her person which is apparent from para-25 of the case diary.;