STATE OF BIHAR Vs. NILAMANI JHA

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The learned single Judge dismissed the First Appeal filed by the State of Bihar on the ground that the State had not paid the costs imposed by the Court as condition precedent for condonation of delay in the filing of the appeal. The appeal was, therefore, dismissed by the learned single Judge on 25-8-98. The State of Bihar has filed an appeal against the order of the learned single Judge. It appears that the State had also preferred an appeal before the Division Bench which was dismissed on the ground that it was not maintainable.