BIPLAB GHOSH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) Despite service of notice in terms of the order dated 14.08.2014 passed by a co-ordinate bench of this Court, no one has appeared on behalf of opposite party no. 2. Learned APP for the State is also not present, as is the general phenomenon in most of the cases.

(3.) The petitioner in the present case happens to be a short term employee of a company, namely, M/s Bio Start Product Pvt. Ltd. having its registered office at 41/A, Naktala Road, Kolkata. A complaint, giving rise to Complaint Case No. 456(C)/2005, came to be filed in the court of learned Chief Judicial Magistrate, Patna by one Mr. Narendra Kumar Singh, proprietor of J.M.D. Traders. The complaint petition has been enclosed as Annexure-I of the present application.