SUKHDEO BHAGAT 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 Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code') for the following relief:

(3.) The allegation against the petitioners is of transferring lands belonging to the opposite party no. 2.