STATE OF CHHATTISGARH Vs. AMIT AISHWARYA

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) These matters have been placed before the three-Judge Bench in terms of the order dtd. 12/2/2020 wherein a Bench of two Judges of this Court took note of the submission of the learned counsel representing the State of Chhattisgarh expressing a doubt on the correctness of the view taken by this Court in the case of Lalu Prasad Yadav and Anr. v. State of Bihar and Anr(2010) 5 SCC 1. (ThreeJudge Bench decision). The said order reads as below: