MD. ABDULLAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned A.P.P. for the State and learned counsel for the opposite party no. 2.

(2.) Though notice was issued to opposite party no. 3 by the Court, service has not been effected.

(3.) The petitioner has moved the Court under Section 482 of the Code of Criminal Procedure, 1973 for the following relief: