TAHASEENA AND OTHERS Vs. STATE AND OTHERS

JUDGEMENT

(1.) The petitioners are arrayed as accused by the respondent/Police in respect of the offence under Sections 506, 509, 504, 143, 147, 149, 448, 323 and 354 of IPC, on the complaint of the second respondent herein.

(2.) Sri.J.Abhilesh, learned Counsel files vakalath for second respondent.

(3.) Today, the petitioners and the second respondent along with their respective Counsel are present before the Court. A joint memo and an affidavit of the second respondent are filed, which read thus: