SHARMILA DEVI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Despite service of notice and opposite party no. 2 having entered appearance and name of learned counsel also printed in the cause list, nobody appeared when the case was taken up and heard.

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