ANIL PRASAD VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) No one appears on behalf of the petitioners.

(2.) The present petition was filed against the order of cognizance in the year 1998. The present petition was admitted on 4.8.1998. While admitting the case, this Court had directed that during the pendency of this application, further proceeding in the court below shall remain stayed and the order of stay is still continuing.

(3.) It appears that after obtaining an order of stay, the petitioner has lost his interest in the present case and, as such, no one has come forward either to press this petition or to make a prayer for adjournment.