ANIRUDHYA ROY CHOWDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners; learned APP for the State and learned counsel for the opposite party no. 2.

(2.) The petitioners have filed the present application under Sec. 482 of the Code of Criminal Procedure, 1973 for the following relief:

(3.) A detailed counter affidavit has also been filed on behalf of the opposite party no. 2.