- (1.) Heard the parties.
(2.) The prayer of the petitioner in this application is to set aside the impugned order dated 30-7-2003 whereby the learned S.D.J.M., Hazaribagh rejected the petition filed by the petitioner under section 245 Cr. P. C. for discharge.
(3.) The facts in short are that O. P. No. 2 Afsana Khatoon lodged a complaint before the C. J. M., Hazaribagh, against the petitioners, for allegedly committing the offence under sections 498A, 323, 386, 406, 306, 120B/34 of the IPC.;