SUSHIL Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD .

(2.) THIS application under Section 482 Cr.P.C. has been filed to quash the criminal proceeding so far the petitioner is concerned in Sessions Trial No. 630 of 1988 pending in the court of Fast Track Court III, Patna.

(3.) A report has been called for from the court below as to the stage of the Sessions Trial which is at flag 'A'. On perusal of the report, it appears that even charge has not yet been framed against this petitioner and other accused persons who are in attendance. The case is pending for appearance of remaining 35 accused persons who are absent since inception of the case.