Anant Bijay Singh, J. - (1.) Three petitioners are apprehending their arrest in connection with Protest-cum-Complaint Case No. 1949 of 2013, registered under Sections 304(B) / 34 of the I.P.C., pending in the court of learned C.J.M., Giridih.
(2.) It appears that one Madhusudan Verma, opposite party no. 2 had earlier lodged an F.I.R. on the same set of facts before the Taratanr P.S. and Taratanr P.S. Case No. 28 of 2011 dated 30.08.2011 under Sections 304B / 34 of the I.P.C. was instituted alleging that his daughter Munia Devi was married with Kuldeep Verma four years ago and she went to her sasural and after one month, the accused persons including petitioners started torturing her with demand of one motorcycle and T.V. and on 30.08.2011, informant received information that his daughter has died by falling in well. On the basis of aforesaid allegations, the instant case has been instituted.
(3.) It appears that police after investigation submitted final form vide Final Form No. 51 of 2013 dated 30.09.2013 finding the case to be false. Thereafter, protest-cum-complaint was filed and after holding inquiry, learned Rajesh Sinha, J.M., 1st Class, Giridih under order dated 01.04.2015 found prima facie case under Sections 304B, 34 I.P.C. Hence, this anticipatory bail application.;