Rongon Mukhopadhyay, J. - (1.) Heard Mr. Binod Kr. Dubey, learned counsel for the petitioners and Mr. Priyadarshi, learned A.P.P. for the State.
(2.) The petitioners are aggrieved by the order dated 20.01.2017 passed in S.T. No. 121 of 2015, arising out of Gidhour P.S. Case No. 30 of 2013, corresponding to G.R. Case No. 383 of 2013, by the learned Additional Sessions Judge-II, Chatra whereby and where under the application preferred by the petitioners for discharge has been rejected.
(3.) It appears that the case was instituted u/s 366(A)/34 of the Indian Penal Code in which it was alleged that the victim Dipa Kumari was enticed away by one Sohit Kumar Yadav. Based on the aforesaid allegation Gidhour P.S. Case No. 30 of 2013 was instituted.;