SADANAND MUNI Vs. STATE OF BIHAR

JUDGEMENT

(1.) NOBODY appears on behalf of the appellant. Mrs. Prativa Kumari, Advocate is appointed as amicus curiae to assist this Court.

(2.) HEARD learned amicus curiae and learned counsel for the State.

(3.) MRS. Prativa Kumari, shall be supplied a copy of this judgment and she shall be entitled for the fee of hearing payable by High Court Legal Services Committee,