H.C.MISHRA,J. - (1.) BOTH these applications arise out of the same case and as such they are being disposed of by this common order.
(2.) HEARD learned counsel for the petitioners and the learned counsel for the State. The Petitioners have been made accuse in Gumla P.S Case No. 99 of 2012, corresponding to G.R. No. 305 of 2012, for the offence under Sections 302/201/34 of the Indian Penal Code.
(3.) THE dead body of an unknown person was recovered and the case was Instituted against unknown.;