RONGON MUKHOPADHYAY,J. - (1.) Heard Mr. Indrajit Sinha, learned counsel for the petitioners, Mr. Anjani Kumar Toppo, learned A.P.P. for the State and Mr. Nilesh Kumar, learned counsel for the informant.
(2.) This application is directed against the order dated 14.08.2015 passed by the learned Judicial Commissioner-III, Ranchi in S. T. No. 624 of 2013 whereby and whereunder the application preferred by the prosecution under section 319 of the Cr.P.C., 1973 has been allowed and summons have been directed to be issued against the petitioners.
(3.) An FIR was instituted on the Fard Beyan of Madhuri Devi recorded at Burn Unit, RIMS, Ranchi wherein it was alleged that her husband and in-laws have sprinkled kerosene oil and set her on fire. On the basis of the said allegations, Namkum P. S. Case No. 85 of 2013 for the offences under Section 326/307/34 of I.P.C. has been registered and since the informant had succumbed to her injuries, Section 304(B) of I.P.C. has been added. After investigation, charge-sheet was submitted on 27.06.2013 under Section 304 (B)/34 of I.P.C. only against the husband of the informant namely, Rajesh Saw and so far as the rest of the accused are concerned, final form has been submitted in their favour.;