- (1.) Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.
(2.) The petitioner has been made accused for the offences under Sections 302, 201 and 34 of the Indian Penal Code, in connection with Patratu (Bhadani Nagar) P.S. Case No. 208 of 2012 corresponding to G.R. No. 4077 of 2012.
(3.) The case relates to murder of husband of the informant and there is direct allegation against the petitioner to have knocked the window of the informant calling her husband, whereupon, the husband of the informant came out of the house and there was talk between the deceased and the petitioner, which was also objected to by the informant. Subsequently, four persons came inside the house and locked the informant and her daughter in a room and thereafter, dead body of the deceased was found.;