MADHU PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In both the petitions common question of law and complaint petition are under challenge that is why both the petitions have been heard together with the consent of the learned counsel for the parties.

(2.) Heard Mr. A.K. Chaturvedi, learned counsel for the petitioners, Prabhu Dayal Agrawal, learned counsels for the State and Mrs. J. Mazumdar and Mr. Ankur Anand, learned counsel for the O.P. No.2.

(3.) In Cr.M.P. No. 1371 of 2013, petitioner nos. 1 and 2 are brother-in-laws and petitioner no. 3 is sister-in-law of the O.P. No. 2 and in Cr.M.P. No. 2467 of 2012 the petitioner no. 1 is wife, petitioner no. 2 is father-in-law, petitioner nos. 3 to 5 are brother-in- laws of the O.P. No.2.