DURGAWATI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned APP for the State.

(2.) The petitioner has moved the Court under Section 482 of the Code of Criminal Procedure, 1973 for the following relief:

(3.) The petitioner and others have been made accused in Ara, Nawada P.S. Case No. 61 of 2007 filed by the opposite party no. 2 in which the allegation against her is of executing sale deed with regard to the land which was in the name of the wife of the informant-opposite party no. 2 and with regard to which, mutation was also made in her favour and she was paying rent for the land in question.