SATISH KUMAR KESARI Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) Though learned counsel for the opposite party no. 2 had entered appearance, but in view of the fact that it has been submitted that opposite party no. 2 was an absconder evading the process of law, he had taken time to seek instructions. Today the submission was that he has not been able to get in touch with the opposite party no. 2. Thus, he only assisted the Court with regard to the proposition of law that bail orders are only interlocutory in nature and not hit by Sec. 362 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code').

(3.) The petitioner has moved the Court under Sec. 482 of the Code for the following relief: