GOVIND KANT SHARAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the State.

(2.) Since both these applications arise out of one common order involved one common question so they have been heard together and being disposed of by this composite order.

(3.) Admittedly one official complaint case no. 63/2005 was filed on 20.07.2005 in the court of Chief Judicial Magistrate, Bhojpur at Ara, by the then Registrar of Civil Court against the two retired employees of civil court who were in service at Ara civil court, being attached with the court of the office of 1st Additional District Judge, Ara.