EKRAMUL HAQUE Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing for the appellant, learned Additional Public Prosecutor for the State as well as learned counsel appearing for private respondents no. 2 to 9 on the point of admission as well as on I.A. No. 1025 of 2018.

(2.) I.A. No. 1025 of 2018 has been filed under Section 378(3) of the Cr.P.C seeking leave to file and pursue this criminal appeal.

(3.) The appellant happens to be informant and victim and therefore, I.A. No. 1025 of 2018 stands allowed and accordingly, the appellant is permitted to pursue this criminal appeal.