ONKAR ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners; learned APP 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 that they had come to the house of the opposite party no. 2-complainant on 11.05.2013 and had tried to force her to sign papers with regard to withdrawal of the maintenance case filed by her against the petitioner no. 1 and had assaulted and humiliated her and it is further alleged that the petitioner no. 2 had taken away Rs. 7,500/- from the box kept by the opposite party no. 2.