BIPIN YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) No one appears either on behalf of the appellant or respondent no. 2. Learned A.P.P. is present.

(2.) The perusal of record goes to show that on previous date i.e. on 02.07.2019 when this appeal was taken up for hearing on the point of admission, on that date also, learned counsels of appellant as well as respondent no. 2 failed to appear before this court. Therefore, in the aforesaid circumstance, we have no option except to hear learned Additional Public Prosecutor and pass appropriate order in this appeal.

(3.) Heard learned Additional Public Prosecutor for the State and perused the record.