BINIT KUMAR SINHA Vs. THE STATE OF BIHAR

JUDGEMENT

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

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

(3.) The allegation against the petitioner, though not named in the F.I.R., is of collecting money from persons on the plea of providing them employment in Government establishments.