STATE OF BIHAR Vs. SIDHESHWAR CHAUDHARY

JUDGEMENT

(1.) THE delay in filing the appeal is condoned.

(2.) THIS letters patent appeal has been filed against the order of 23 April, 2003 on CWJC No. 159 of 2003 : Sidheshwar Chaudhary vs. The State of Bihar and Ors.

(3.) UPON hearing learned counsel for the State Mr. A.K. Singh, S.C. 3, having perused the record of the writ petition as well as the letters patent appeal and also having carefully gone through the order of the learned judge, this court is of the opinion that it is not persuaded to take another view. There is no illegality in the order.