Shree Chandrashekhar, J. - (1.) On the second call also, the learned counsel for the applicant has not appeared.
(2.) Mr. Rishikesh Giri, the learned counsel represents the respondent-State of Jharkhand.
(3.) The learned State counsel submits that not only the present application is not maintainable, it is frivolous and therefore, warrants exemplary cost upon the applicant.;