SAFI ANSARI @ SAFIULLAH ANSARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) MR . Ravi Ranjan for the petitioners and Mr. Shantanu Kumar for the 09. 09.05.2014 State are present.

(2.) DESPITE service of notice and having registered appearance through counsel there is no appearance on behalf of the informant.

(3.) IN the circumstances, this criminal revision as against the petitioner no. 1 Safi Ansari @ Safiullah Ansari is dismissed and would continue as against the other petitioners.