KRANTI KANAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) Delay in filing the appeal is condoned. IA No 9415 of 2013 stands disposed of.

(3.) A supplementary affidavit, bringing on record certain facts, has been filed with the prayer to be treated as a part of the pleadings in the case. Leave is granted. Prayer is allowed.