BRAHMDEV SADA Vs. STATE OF BIHAR

JUDGEMENT

(1.) I.A. No.01 of 2022

(2.) This interlocutory application has been filed for condoning the delay in preferring the present appeal.

(3.) The learned counsel for the appellant submits that the appellant himself belongs to Scheduled Caste category and there will be no application of any provisions of SC/ST (POA) Act, so there would not be any need to serve the notice on the respondent no.2, the informant of this case.