TABARAK ALI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned Spl.PP for the State.

(2.) Office note shows the notice has been validly served upon the respondent no.2. However, no one is present on behalf of the respondent no.2. Hence, the matter has been put up for hearing.

(3.) Let the defect (s), as pointed out by the office, be removed within a period of four weeks from the date of resumption of physical filing and physical removal of defect.