SHEOJI SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Ravi Ranjan, learned counsel for the petitioners and Mr. V.M.K. Sinha and Mr. D. Choubey, learned counsels representing Mines and State.

(2.) THIS is an application seeking quashing of prosecution of the petitioners in Marhaura P.S. Case No. 9 of 2009.

(3.) EVEN on 01st July, 2013 again the matter was called for hearing, but on the prayer of the petitioners, the matter was posted for today by way of last indulgence. But today, Mr. Ravi Ranjan, junior counsel to Mr. S.B.K. Mangalam (counsel for the petitioners) seeks adjournment. However, he submits that certificate proceeding has also been filed and is going on and in some of the proceedings money claim has been deposited.