RITA DEVI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Despite valid service of notice on opposite party no. 2 and name of learned counsel also appearing in the cause list, nobody appeared when the matter was taken up and heard.

(3.) The petitioners have moved the Court under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code') for the following relief: