SHAILENDRA KUMAR @ KANCHAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned A.P.P. for the State and learned counsel for the opposite party no. 2.

(2.) Though, there were two petitioners initially in the writ petition but on behalf of petitioner no. 1, the application has been withdrawn earlier. Thus, the same is restricted to petitioner no. 2, Renu Devi @ Renu Mallik.

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