PUJA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Earlier on 29.11.2017, the application on behalf of petitioner no. 1 was not pressed and, thus, it is restricted to petitioners no. 2 and 3.

(3.) Despite service of notice on Opposite Party No. 2, nobody appeared on her behalf when the case was taken up and heard.