RAJESH RANJAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Jai Kishor Poddar, learned Counsel appearing for the petitioner.

(2.) There is no representation on behalf of the State nor any counter affidavit is filed though this matter has remained pending for consideration for more than two years.

(3.) In the circumstances noted and without giving further indulgence to the State, this Court proceeds to consider the matter on merits.