LAWS(PAT)-2023-3-76

STATE OF BIHAR Vs. TARKESHWAR PRASAD SINGH

Decided On March 13, 2023
STATE OF BIHAR Appellant
V/S
Tarkeshwar Prasad Singh Respondents

JUDGEMENT

(1.) The present Interlocutory Application has been filed for condonation of delay of 352 days in preferring the present appeal.

(2.) For the reasons stated in this I.A., the delay in preferring the appeal is condoned.

(3.) The I.A. No. 2 of 2021 stands allowed.