LAWS(PAT)-2002-11-13

RAM BALI PRASAD Vs. STATE OF BIHAR

Decided On November 28, 2002
Ram Bali Prasad Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) HEARD .

(2.) THE counter affidavit filed by the State is taken on record.

(3.) ON the other hand, learned counsel for the State submits that notice no. 307 dated 13.12.2001 was comprehensive and under the said notice proper information was given to the petitioner. I have heard the parties.