M.S. SAXENA Vs. STATE OF BIHAR

JUDGEMENT

(1.) PETITIONER has asked for the following relief: -

(2.) IN spite of notice, private respondents did not chose to appear nor learned State counsel made his appearance on the date of hearing, as a result of which only the petitioner has been heard.

(3.) IT has further been averred that during intervening period accused utilized telephone of the Complainant -company and the bill against the utilization has also not been paid. After totaling both the amounts, it accrued to Rs.24,26,761/ - and so, the complainant alleged that apart from misappropriation, the company (accused) had also cheated.