JIBACHH YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners; learned APP for the State and learned counsel for the opposite party no. 2.

(2.) By order dated 03.04.2019, the Court had directed learned APP to obtain the complete legible photocopy of the police papers, including the case diary and the inquest report and postmortem reports from the Superintendent of Police, Madhubani. The same are available with the learned APP.

(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: