UPENDRA YADAV AND ORS. Vs. STATE OF BIHAR

JUDGEMENT

(1.) This case has come up for consideration of the show cause filed on behalf of the deponent.

(2.) The reason for calling upon the deponent to file show cause may be found in this Court's order dated 07.09.2020 and the order dated 21.12.2020 which are being extracted hereunder:-

(3.) In the show cause the deponent has stated that Khushrupur P.S. Case under Section 392 I.P.C. happened to be a very old case against petitioner no. 1 and 3 which could not be mentioned because of loss of memory about the said case which is more than two years old and in which petitioner no. 1 and 3 are on bail.