SINGHASAN SAHNI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Today, on repeated calls, no one appears on behalf of the appellant, as the case is of the year 2010 (15 years old) and no one is present on behalf of the appellant. Hence, let an Amicus-Curiae be appointed in this case for disposal of the case.

(2.) Accordingly, Ms. Priya, learned Advocate is hereby appointed as Amicus-Curiae to assist this Court in the present matter.

(3.) Heard Ms. Priya, learned Amicus-Curiae for the appellant and Mr. M. Dayal, learned APP for the State.