ROSHAN KUMAR YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners along with others were put in the column of accused in Complaint Case No. 217 of 2014. By order dated 23.04.2015, the complaint petition was dismissed by the learned Sub-Divisional Judicial Magistrate, Biraul. The dismissal was challenged by the complainant (opposite party no. 2 herein)-

(3.) Both the orders have been challenged in both the criminal miscellaneous applications aforesaid by different accused persons.