RAVINDRA KUMAR JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners; learned A.P.P. for the State and learned counsel for the Opposite Party No. 2.

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

(3.) The petitioners are not named in the complaint case, which upon being sent to the police has resulted in institution of Begusarai Sadar (Mufassil) P.S. Case No. 198 of 2002. Initially the Opposite Party No. 2, who is the informant, had filed Complaint Case No. 606 C of 2002 against three named accused and two unknown persons alleging that her son has been forcibly abducted.