DARSHNA AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) BOTH the petitions have been heard together and are being disposed of by common order.

(2.) THE Petitioners in Crl. M.C. No. 1758/2010 are sisters of the husband of Respondent no.2.

(3.) THE petitioners, by order dated 02.09.2009 passed by the Metropolitan Magistrate, were charged under section 120B IPC.