LAWS(PAT)-2010-3-371

STATE OF BIHAR Vs. CHANDRA BHUSHAN PRASAD

Decided On March 12, 2010
STATE OF BIHAR Appellant
V/S
Chandra Bhushan Prasad Respondents

JUDGEMENT

(1.) I. A. No. 334 of 2010 and I. A. No. 599 of 2010

(2.) I. A. No. 334 of 2010 and I. A. No. 599 of 2010 are accordingly allowed.

(3.) As we have condoned the delay in filing of both the aforementioned appeals, we are also inclined to dispose of both the appeals on merit and with this view we also with the consent of the parties, heard the matter at length at the admission stage itself.