NARAYAN PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel for the parties.

(3.) This appeal by special leave is directed against the judgment and order dated 18.05.2016 passed by the High Court of Judicature at Patna in Criminal Miscellaneous No. 47160 of 2015 whereby the High Court allowed the modification application, filed by the respondent against the order dated 25.06.2015 in Criminal revision No. 705 of 2014 passed by the High Court, and passed a new order reversing the earlier order.