STATE OF BIHAR Vs. MANI SHANKAR GOPAL

JUDGEMENT

(1.) This appeal has been preferred by the State of Bihar and others on being aggrieved by the order dated 21.1.2009 passed by a learned Single Judge in C.W.J.C. No.16465 of 2007.

(2.) Bereft of unnecessary details, short facts necessary for consideration of this appeal are as follows:

(3.) We have heard the learned counsel appearing for the appellant-State as well as the Respondent No.1.