KAMAL ASHRAF Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned senior counsel for the petitioner and learned A.P.P.

(2.) On the last date i.e. on 02.09.2013 the matter was adjourned as in spite of repeated calls no one appeared on behalf of opposite p\y No. 2 though the names of Mr. Subash Chandra Jha and Mr. Sachindra Kumar Tiwary are appearing in the daily cause list, but in spite of notices having been issued to them, they have chosen not to appear even today.

(3.) Learned counsel for the petitioner submits that the order dated 06.08.2012 passed in Complaint case No. 636 of 2012 by Judicial Magistrate 1st class, Bhagalpur under sections 341, 323, 379/34 of the Indian Penal Code against the petitioner and other accused persons, is bad in law.