STATE OF BIHAR Vs. BIRENDRA KUMAR

JUDGEMENT

(1.) Having heard Learned Counsel for the parties as also after taking into consideration the facts and circumstances mentioned in this application, the delay of 76 days in filing of this appeal is, hereby, condoned.

(2.) I.A. No. 2266 of 2010 is, accordingly, allowed.

(3.) As we have condoned the delay, we are also inclined to dispose of this appeal on merit and for this purpose we have heard Learned Counsel for both the parties at length.