AMITA SRIVASTAVA 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.) The petitioners and opposite party no. 2 are also present. 2. The petitioners have moved the Court under Sec. 482 of the Code of Criminal Procedure, 1973 for the following relief:

(3.) The petitioner of Cr. Misc. No. 8053 of 2016 is the husband of the opposite party no. 2 whereas the petitioner of Cr. Misc. No. 3372 of 2016 is the wife of the elder brother of the petitioner of Cr. Misc. No. 8053 of 2016.