KUMAR GAURAV 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 (informant/complainant) and learned counsel also entering appearance on his behalf and his name is also printed in the cause list, nobody appeared on his behalf when the matter was taken up and heard.

(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: