RUDRA ROHIT MALLICK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Ajay Kumar Sah, learned counsel for the petitioners, Mr. P.D. Agrawal and Mr. V.K. Vashistha, learned counsel for the State and Mr. Rahul Kumar Das, learned counsel for opposite party no.2.

(2.) In both the cases, common complaint case, framing of charge and order taking cognizance are involved and that is why both the petitions have been heard together with consent of the parties.

(3.) In Cr.M.P. No.01 of 2022, the petitioner is the husband of opposite party no.2 and in Cr.M.P. No.3565 of 2022, petitioner nos. 1 and 2 are father-in-law and mother-in-law of opposite party no.2 respectively.