PAWAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned counsel for the State.

(2.) The petitioners are aggrieved by an order of the District Magistrate, Bhojpur at Arrah ordering them each to pay Rs. 12,500/ - as compensation to Respondent No. 8 on grounds of allegedly having kept her minor son in the lock -up contrary, to law.

(3.) LEARNED counsel for the petitioners contends that they were not properly heard before the District Magistrate as no intimation for appearance on the adjourned date was given and they never appeared before the District Magistrate much less conceded their guilt. The submission is that recordings in the order -sheet to the contrary are erroneous.