LAWS(PAT)-2019-5-111

MANISH SHARMA Vs. STATE OF BIHAR

Decided On May 09, 2019
MANISH SHARMA Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned APP for the State.

(2.) Despite service of notice on opposite party no. 2, nobody appeared when the case was taken up and heard.

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