LAWS(PAT)-2011-11-33

AZAZUL HAQUE Vs. STATE OF BIHAR

Decided On November 16, 2011
Azazul Haque Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Re. Interlocutory Application No. 7662 of 2011:

(2.) On the facts and in the circumstances of the case, the delay is condoned.

(3.) Interlocutory application stands disposed of.