RAM SUBODH RAY Vs. STATE OF BIHAR

JUDGEMENT

(1.) DESPITE several opportunities allowed to the petitioner, nobody has appeared on behalf of petitioner.

(2.) MR . Chaubey Jawahar, learned A.P.P. appears on behalf of State.

(3.) AFTER filing of the aforesaid modification petition, the petitioner was directed to file a fresh certified copy of the impugned bail rejection order of the learned Sessions Judge with correct P.S. Case Number but the petitioner did not file any another certified copy with correct P.S. Case Number, therefore, vide this Courts order dated 25.2.2005 a report was called for from the Sessions Judge, Begusarai on the matter whether the correct case number under his bail order dated 10th March, 2003 passed under B.R No. 300 of 2003 with respect to petitioner accused Ram Subodh Ray was Teghra PS. Case No. 131 of 2002 or Teghra P.S. Case No. 134 of 2002.