SUBHASH CHANDRA MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and the counsel for the State.

(2.) PETITIONERS are accused in two cases numbered as Siwan Muffasil P.S. Case Nos. 23/1995 and 24/1995. One is under the Arms Act and the other is under Sections 399 and 402 of the Indian Penal Code. It has been observed that the matter is pending because three persons are absconding in the case.