RONGON MUKHOPADHYAY,J. - (1.) Heard Mr. Gautam Kumar, learned counsel for the petitioner and Mr Shekhar Sinha, learned A.P.P. for the State.
(2.) This application is directed against the order dated 31.05.2017 passed by the learned Sub-Divisional Judicial Magistrate, Rajmahal in G.R. No 124 of 2017, corresponding to Rajmahal P.S. Case No. 61 of 2017 whereby and where under the application preferred by the petitioner under section 167(2)(a)(1)of the Cr.P.C , 1973had been rejected.
(3.) The petitioner was implicated on the allegation that he had eloped with the daughter of the informant. It has been alleged that on 12.02.2017 the petitioner his parents and the deceased came and told the marriage between that the deceased and the petitioner has been solemnised. It has been stated that the informant after preparing food went out and when she came back her daughter disclosed that the petitioner and his parents had administered some medicine upon her and fled away with valuables. It has been alleged that when she was being taken to the hospital she died.;