ROHIT RANJAN SINHA 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 allegation against the petitioners is general and omnibus of demand of dowry, torture and specifically against petitioner no. 1, who is the husband, and also petitioner no. 2, who is the father-in-law of the opposite party no. 2.