KRISHNA DEO MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) TODAY again on call, none appeared on behalf of the Petitioner either to press this petition or to make a prayer for adjournment. However, Sri Binoda Nand Mishra, learned Counsel who has filed Vakalatnama on behalf of Gauri Devi (complainant) is present. Yesterday also, none appeared on behalf of the Petitioner. However, the case was adjourned for the day with an indication that no further adjournment shall be granted.

(2.) I have also heard learned Addl. Public Prosecutor appearing on behalf of the State.