NIRAJ YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Service report sent through ordinary process shows the mother of the informant received the notice.

(2.) Learned Spl.PP also submits that the informant was intimated through Senior Superintendent of Police, Bhagalpur about the proceeding taking place in this Court but none is present on behalf of the informant/respondent no.2.

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