LAWS(PAT)-2011-4-39

LALITA SINHA Vs. STATE OF BIHAR

Decided On April 18, 2011
LALITA SINHA Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) HEARD Counsel for the parties.

(2.) COUNSEL for the petitioners submits that the complaint petition does not indicate the ingredients of the offences. The prosecution case is that the petitioner had taken a loan from the complainant and he had refused to make payment of the said loan amount.