(1.) Heard Mr.Ashish Shrivastava, learned Senior Advocate assisted by Mr.Rahul Ambast, Mr. Ankur Diwan, Mr.Aman Menon and Mr.Udit Khatri, learned counsel for the petitioners. Also heard Mr.Hariom Rai, learned Panel Lawyer appearing for respondent No.1/State and Mr.Pawan Shrivastava, learned counsel appearing for respondent No.2.
(2.) The petitioners have iled this petition under Sec. 482 of the CrPC with the following prayer:-
(3.) Case of the prosecution, in brief, is that petitioner No.1 is husband and petitioners No.2 and 4 are brother-in-law and petitioner No.3 is sister-in-law of the complainant / respondent No.2. Marriage between petitioner No.1 and respondent No.2 was performed on 25/4/2001 and out of their wedlock, two sons namely Aryavrat and Devvrat Singh have been born. After about 16 years, on 4/8/2017 respondent No.2 lodged a written report at Police Station Dipka alleging therein that she was subjected to cruelty by her inlaws family members i.e. present petitioners.
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