RAM BAHADUR SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Despite opposite party no. 2 entering appearance through learned counsel and the name of learned counsel also printed in cause list, nobody appeared when the matter was taken up and heard.

(3.) The petitioners have moved the Court under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code') for the following relief: