DILIP KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners; learned APP for the State and learned counsel for the opposite parties no. 2 and 3.

(2.) The petitioners have moved the Court under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to the as the 'Code') for the following relief:

(3.) The allegation against the petitioners, who are relatives of the husband of the daughter of the complainant, is of assault and torture and also of taking Rs. 7,50,000/- at the time of marriage and of demanding further Rs. 10,00,000/- as well as snatching of her belongings.