ASHOK KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Despite notice having been served on opposite party no. 2, nobody appeared on his behalf when the matter was taken up and heard.

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