SHAUKAT ALI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners 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. Patna High Court CR. MISC. No.6978 of 2015 dt.17-05-2019

(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: