Ravi Nath Verma,J. - (1.) Challenge in this criminal revision application is to the order dated 14.02.2013 passed by learned Judicial Magistrate, 1st Class, Dhanbad in G.R. Case No.2072 of 2011 arising out of Chirkunda (Maithan) P.S. Case No. 122 of 2011 whereby and where under the petition filed by the petitioners for their discharge under Section 239 of the Code of Criminal Procedure (in short 'the Code'), has been rejected.
(2.) Heard learned counsel appearing for the petitioners and learned counsel appearing for the opposite party no.2 as well as learned counsel representing the State.
(3.) The prosecution case, relates to demand of dowry and due to non-fulfilment of the demand the informant was subjected to physical and mental torture at the hands of all the petitioners. There is specific allegation against all the petitioners of physical assault.;