TRIPURARI SHARAN SINGH KALIKA SINGH AND MADHUSUDAN SINGH @ MAKSUDAN SHARMA GAYA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Shri Parashuram Singh files vakalatnama on behalf of the informant, who has not been arrayed as opposite party No. 2 in the present case. Keep it on record.

(2.) Today again, none appeared on behalf of the petitioners, when the case was called out. Yesterday also, none appeared on behalf of the petitioner. However, the case was adjourned for a day with an indication that no further adjournment shall be granted.

(3.) I have heard Smt. Renu Kumari, learned Additional Public Prosecutor, appearing on behalf of the State. I have also perused the materials on record.