DADAN SINGH Vs. STATE OF BIHAR AND ANR

JUDGEMENT

(1.) Prayer is made on behalf of learned counsel for the petitioner for adjournment.

(2.) The Court does not find the prayer to be justified since the case was filed on 18.02.2015 and has been taken up for the first time after four years and still learned counsel for the petitioner is not ready to assist the Court. No justifiable ground has been brought to the notice of the Court for seeking time.

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