NITYA NAND DUBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) ON repeated calls, nobody appears on behalf of the appellant to argue this appeal. Learned counsel on record who filed vakalatnama for the appellant is also not present.

(2.) MRS. Asha Sinha, Advocate who is present in Court offers to argue this appeal amicus curiae on behalf of the appellant. She is permitted to do so.

(3.) HEARD Mrs. Asha Sinha (amicus curiae)on behalf of appellant and Mr. Satya narayan Prasad, learned APP.