GOPAL PRASAD SAH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ramakant Sharma, learned senior counsel, along with Mr. L. K. Sharma and Mr. Prem Shankar Kumar, learned counsel for the petitioner and learned A.P.P. for the State.

(2.) Despite valid service of notice on opposite party no. 2, none is present to represent him.

(3.) The present application has been filed under Section 482 of the Code of Criminal Procedure, 1973 for the following relief: