STATE OF BIHAR Vs. RAJ NARAIN SINGH

JUDGEMENT

(1.) We have perused the different orders made by the Court as also the report of the Registry dated 6th February, 1991. We are satisfied that notice is sufficient in view of the circumstances indicated.

(2.) This is an appeal by special leave at the instance of the State of Bihar questioning the propriety of the decision of the Patna High Court, Ranchi Bench, rendered in exercise of powers under S. 482 of the Code of Criminal Procedure, 1973, quashing apending criminal trial for offences punishable under S. 307/34 read with Ss. 120B, 148 and 141 of the Indian Penal Code.

(3.) At the time the special leave petition was heard in this Court, the respondent was represented through counsel who participated in the hearing but later the said counsel was got discharged from the proceedings, therefore, necessity of issuing fresh notice to the respondent arose. Several attempts were made by the Registry of this Court to get the respondent served.