AMIT KUMAR JHA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioners have challenged the order dtd. 12/2/2018 whereby the learned trial court has rejected the prayer for the petitioners for their cases to be sent back to the committing court for the purposes of compliance of the provisions of Sec. 207, 208 and 299 of the Code of Criminal Procedure.

(3.) From the records, it appears that out of the four accused persons, two were represented through their counsel. The petitioners were not present nor were they represented through any legal practitioner at the time when the order of commitment was passed.