KRISHNA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners.

(2.) IN this application prayer has been made to restore Criminal Revision No. 166 of 2001, which was dismissed for non -prosecution on 4.4.2001.

(3.) IT appears from record that though three advocates were engaged by the revisionist before this Court but on 4.4.2001 none of them had appeared either to press the application or to seek adjournment and thus the case was dismissed for non -prosecution.