RAGHUNATH PRASAD YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application under sections 397 and 401 of the Code of Criminal Procedure (in short, Cr.P.C.) is directed against the order dated 5.3.2002 passed by 8th Additional Sessions Judge, Patna, closing the case of prosecution.

(2.) THE objection raised by office that this application should have been filed under Section 482 Cr.P.C. is not accepted and ignored.

(3.) WHILE hearing bail petition of opposite party No. 2 in Cr. Misc. No. 32063 of 2001 this Court on 25.1.2002 directed the court below to conclude the trial within a period of one month from the date of production/receipt of a copy of the order on day -to -day basis.