EZAJ AHMAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned A.P.P. for the State and learned counsel for the opposite party no.2, who has suo motu appeared.

(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 :-

(3.) The allegation against the petitioners is that they had gone to the house of the opposite party no.2 at 4 P.M. and had started abusing and assaulting him and that the petitioner no.2 took Rs.5000.00 from his pocket and also gold chain worth Rs.25,000.00 from his neck and they further threatened the opposite party no.2 to pay Rs.1.00 lakh as extortion. It has further been stated that petitioner no.2 has land dispute with his brother who is known to opposite party no.2.