- (1.) Heard the learned counsel for the petitioners and the learned counsel for the State.
(2.) The petitioners are apprehending their arrest in this case registered under Section 304(B), 328, 120-B, 34 of the I.P.C., pending in the court of Judicial Magistrate, 1 st Class, at Dhanbad.
(3.) The prosecution case, in brief, is that the informant namely Lukman Ansari has submitted a written report on 24.9.2011 stating therein that his sister Noorjahan Khatoon was married in the year 2001 according to the Muslim customs with Asrat Hussain Ansari, who died five years before and his sister is having four children out of the said wedlock and was residing with her in-laws. On 24.9.2011 at about 11:30 , Pinku, who is the brother in law of his sister, informed him over mobile phone that his sister is not well and on getting this information, at about 1:30 P.M. reached in the Clilnic of Dr. Shashi Bhushan, as informed by the inlaws, but he did not find his sister there, and when he asked again, on mobile, the said Pinku, informed him that his sister has been admitted to Pragati Nursing Home at Seraidhella at Dhanbad. When the informant reached there, he found his sister is dead and forth was at her mouth. It is further alleged by the informant that the in-laws of his sister always used to torture her and even when her husband was alive, he also used to demand certain amount from her, and thereafter, her brother in laws (Bhaisur and Dever) and her sisters in law ( Nanad and Gotni) and her mother in law all used to torture her and also used to demand money from her.;