NEERAJ KUMAR JHA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Despite service of notice on Opposite Party No. 2, nobody appeared on his behalf 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: