SUNIL KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners; learned A.P.Ps. 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 opposite party no. 2 is the wife of the petitioner no. 2 in Cr. Misc. No. 48417 of 2014 and the rest are family members of her husband.