Rahul Chaturvedi,J. - (1.) Heard Sri Kameshwar Singh, learned counsel for the applicants and learned A.G.A. and perused the record.
(2.) The applicants who are aged old parents-in-law are facing prosecution in case crime no.162 of 2020, under sections 498A, 304-B IPC and Section of D.P. Act, Police Station-Atarra, District-Banda and behind the bars since 01.09.2020.
(3.) Submission made by learned counsel for the applicants, is that the applicants reside at Mohallah-Ambedekar Nagar, Ward No.6, Nagar Panchayat Oran, Bisanda, District-Banda but the informant has purposely shown their address in the FIR as Mohallah-Krishna Nagar, Gutthilla Purwa, Police Station-Attara, District-Banda. This by itself shows that the applicant has got two distinct places of residences, one at Police Station-Bisanda and another is at Attara.;