NIZAM AHMAD @ MD. NIZAM Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Despite, upon notice to opposite party no. 2 and learned counsel entering appearance and name of learned counsel also appearing in the 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: