SHAMBHU SHARAN SHARMA 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 for the following relief:

(3.) The opposite party no. 2, who is the complainant has accused the petitioners of abduction and forcibly getting a sale deed executed from him at gunpoint.