Rongon Mukhopadhyay, J. - (1.) Heard Mr. Nagmani Tiwari, learned counsel appearing for the petitioners and Mr. Shiv Kumar Sharma, learned A.P.P. for the State.
(2.) In this application the petitioners have prayed for quashing the order dated 15-12-2015 passed in Criminal Revision No. 38 of 2012 by the learned Additional Sessions Judge-IV, Palamau at Daltonganj by virtue of which the order dated 20-4-2012 passed by the learned Judicial Magistrate, Palamau in Patan P.S. Case No. 161 of 2006 has been affirmed.
(3.) A First Information Report was instituted by the opposite party No. 2 herein in which it was stated that the deceased who was the niece of the informant was married with the petitioner No. 3 in April, 2005. It has been alleged that gift worth Rs. 2,00,000/- were given. There was a demand of a motorcycle which was not fulfilled for which the deceased was tortured by the accused persons. It has been alleged that on 28-9-2006 the informant had taken the deceased to his village and on 1-10-2006 the accused persons took her back to her matrimonial house against the will of the informant and the deceased. It has also been alleged that on 2-10-2006 the informant received an information that his niece had died due to drowning. The informant was of the belief that the accused persons had murdered his niece.;