ARJUN KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) On repeated calls, no one appeared on behalf of the petitioner either to press this petition or to make a prayer for adjournment.

(2.) The present case was admitted for hearing on 2.4.1998. While admitting the case, this Court had called for lower court record and had further directed that during the pendency of this application, further proceedings in trial No. 730 of 1998 shall remain stayed.

(3.) It appears that by obtaining order of stay, the petitioner has lost his interest in the present case and, as such, no one has come forward to press this petition.