MRIDULA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) (1) whether substitution is permissible with regard to complaint case as well as police case,

(2.) Aforesaid three questions are required to be answered by this Division Bench, since those questions have been referred to by the Hon'ble Single Bench for its adjudication by the Division Bench. Before proceeding to answer aforesaid questions, it would be apt to briefly state some fact of the case.

(3.) We have heard Sri Ramakant Sharma, learned senior counsel assisted by Sri Nikhil Kumar Agrawal, learned counsel for the petitioners and Sri Narendra Kumar Singh, learned Addl. Public Prosecutor.