RAM DULARI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) 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.

(2.) In this case, by order dated 26.8.1999, while issuing notice to opposite party No. 2 to file show cause, this Court had directed that in the meantime, further proceeding in Complaint Case No. 713(c) of 1997 pending in the court of Smt. Rita Mishra, Judicial Magistrate, Ist Class, Patna, so far as the petitioner is concerned, shall remain stayed Subsequently, on 5.12.2000, this case was admitted for hearing and it was directed that during the pendency of this application, interim order dated 26.8.1999 passed by this Court shall continue.

(3.) In this case, the opposite party No. 2 had appeared and filed a show cause and it was stated that the petitioner has not stated the true picture of a case. However, at the time of hearing, none appeared even on behalf of opposite party No. 2.