BHOLA PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Nobody appears on behalf of the petitioners when the case is called out. Mrs. Indu Bala Pandey, learned A.P.P. for the State is present. Even yesterday when the case was taken up, nobody had appeared on behalf of the petitioners though learned A.P.P. for the State was present.

(2.) The case was earlier admitted for hearing and the lower Court records called for. The same have since been received and are on record.

(3.) Learned A.P.P. for the State has assisted this Court in the matter in the absence of learned counsel for the petitioners.