MUKESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Yogesh Chandra Verma, learned senior counsel along with Mr. Shashikant and Mr. Surendra Kumar Mishra, learned counsel for the petitioner; learned A.P.P. for the State and Mr. Sudama Singh, learned counsel for the opposite party no. 2.

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

(3.) The allegation in the compliant filed by the opposite party no. 2 against the petitioner is of killing the daughter of the opposite party no. 2, who was the wife of the petitioner, in the State of Maharashtra.