HIRA LAL HANS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Advocate for the petitioners as well as learned APP for the State.

(2.) The petitioners are the elder brother-in-law, wife of the said elder brother-in-law and their two children having been implicated in connection with Hawaiadda P.S. Case No. 15 of 2021, under Ss. 341, 323, 504, 498A, 34 of the I.P.C. and Ss. 3 and 4 of the Dowry Prohibition Act.

(3.) The petitioners have filed the instant writ petition under Article 226 of the Constitution of India, praying for the following reliefs:-