CHANDRA BHANU PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) On call, none appeared on behalf of the petitioner either to press this petition or to make a prayer for adjournment.

(2.) On perusal of order sheet, it appears that on 25.8.2010, repeated prayer was made to pass over the case. The case was passed over with an indication that no further adjournment shall be granted. On 26.8.2010, when the case was called out, learned counsel for the petitioner wanted adjournment to ascertain the status of the case in respect of other accused persons. The case was adjourned for a week. It was indicated that in the meanwhile, learned counsel for the petitioner may bring on record the copy of the charge sheet by way of supplementary affidavit. Today, when the case was called out, none appeared either to press the petition or to make a prayer for adjournment. On perusal of the record, it appears that order dated 26.8.2010 has not been complied with. No supplementary affidavit has been filed.

(3.) The petitioner, while invoking its inherent jurisdiction under Section 482 of the Code of Criminal Procedure, has prayed for quashing of an order dated 28.1.2002 passed by Sub Divisional Judicial Magistrate, Dalsingsarai in G.R. No.51 of 1999, T.R. No.548 of 2002.