SUDHIR KUMAR CHOURASIA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Despite opposite party no. 2 having appeared through learned counsel and his name also appearing in the cause list, nobody was present when the case was taken up and heard.

(3.) The present case under section 482 of the Code of Criminal Procedure, 1973 has been filed by the petitioner for the following relief: