STATE OF BIHAR Vs. SHAIL DEVI

JUDGEMENT

(1.) Having heard learned counsel for the parties as also after taking into account the facts and circumstances mentioned in this application seeking condonation of delay of a period of 521 days in filing of this appeal is condoned.

(2.) LA. No. 5004 of 2009 is accordingly disposed of. L.P.A. No. 1030 of 2009

(3.) Having condoned the delay, this Court with the consent of the parties has taken up the appeal on merits with a view to dispose of the same at the stage of admission itself.