RINKU YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned Spl.PP for the State.

(2.) As per office note respondent no. 2 refused to take notice and, hence, he is declared to be validly served.

(3.) Let the defect (s), as pointed out by the office, be removed within a period of four weeks from the date of resumption of physical filing and physical removal of defect.