SHAHJHAN DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Yesterday, when the case was called out, none appeared on behalf of the petitioner either to press this petition or to make a prayer for adjournment. However, as a last indulgence, the case was adjourned for a day with an indication that if on the next date, no one appears on behalf of the petitioner, the case shall be decided on the basis of materials available on the record of the case.

(2.) Today again, when the case was called out, none has come forward to press this petition.

(3.) While invoking inherent jurisdiction of this Court under Section 482 of the Code of Criminal Procedure, the petitioner has prayed for quashing of order dated 25.8.1998 passed by learned Chief Judicial Magistrate, Gaya in Misc. Case No.11 of 1998. By the said order, the learned Magistrate had directed to release a boy, namely, Guddu Kumar @ Babloo and hand over to the opposite party no.2.