- (1.) Heard the learned counsel for the petitioner and the learned counsel for the State.
(2.) The petitioner is an accused in a case registered under Sections 304(B) of the I.P.C.
(3.) The learned counsel for the petitioner has submitted that the petitioner is the husband of the victim lady. He has further submitted that though the petitioner is named in the F.I.R. but there is no direct allegation against the petitioner. It is also submitted that the cause of death of the victim lady is not mentioned in the written report. It is further submitted that the witnesses examined by the I.O has stated that the victim lady was seriously ill and the petitioner was taken her to Hazaribgh for better treatment but she died on the way. Thereafter, her body was cremated in the presence of her father. They have further stated that the informant has lodged this case only instigated by the other persons.;