SUMAN DUBEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The respondent no.2 has already appeared.

(2.) On repeated call nobody has responded on behalf of the respondent no.2. Identical was the situation on 10/10/2022 and on that day the matter was adjourned with a view to provide one more opportunity to the respondent no.2. In view of that, in absence of the respondent no.2, this matter is being heard on merit.

(3.) The learned counsel for the petitioner has confined his prayer with regard to the order dtd. 5/4/2008 passed under Sec. 192(1) Cr.P.C.