RAJU DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Since both the aforesaid appeals arise from Kalyanpur P.S. Case No.287 of 2021, as such, they have been heard together and are being disposed of by this common judgment.

(2.) It is submitted by learned counsel for the appellants that the instant case has been filed by the Presiding Officer, represented by the State.

(3.) Considering the same, no notice is required to be issued upon the informant.