MUKESH THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Office has reported that notice has been issued to the respondent no.2 through both modes and it has been validly served upon him.

(2.) Since the notice has been validly served upon the respondent no.2 and despite the service of notice, the respondent no.2 has failed to put his appearance, the matter should not be kept pending.

(3.) Heard learned counsel for the appellant and learned counsel for the State.