MD. OZAIR AHMAD 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 (hereinafter referred to as the 'Code') for the following relief in Cr. Misc. No. 19759 of 2015:

(3.) The allegation against the petitioners is that on the land belonging to the opposite party no. 2, they had forcibly come and cut the crops and had also manhandled the opposite party no. 2 and taken away Rs.5,00.00.