SURENDRA SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned A.P.Ps. for the State.

(2.) Despite valid service of notice on opposite party no. 2 in both the cases and learned counsel for the opposite party no. 2 also entering appearance in Cr. Misc. No. 17053 of 2015 on 18.01.2016 and his name also appearing in the cause list, nobody appeared when the matter was taken up and heard.

(3.) The petitioners in Cr. Misc. No. 50064 of 2015, being 14 in number, have moved the Court under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code') for the following relief: