INDUMAULI TRIPATHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Dikshit, learned Counsel for the petitioners. Mr. Mehta, learned APP on behalf of the State and Mr. Buoy Kumar Sinha, learned Counsel appearing on behalf of the opposite party No.2.

(2.) Pursuant to order dated 10-12-1998. the case diary has been received.

(3.) Invoking jurisdiction of the High Court under Section 482 of the Code of Criminal Procedure the petitioners have impugned the order dated 13-5-1998. by reason of which the learned Magistrate has rejected the petition for discharge filed by the petitioners.