PRABHASH MISHRA @ CHIKU MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned A.P.P. for the State.

(2.) Despite opposite party no. 2 having entered appearance and name of counsel also appearing in the cause list, nobody was present when the matter was taken up and heard.

(3.) The petitioners have moved the Court under Sec. 482 of the Code of Criminal Procedure, 1973 for the following relief: