GANESH MARANDI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Since no body is appearing on behalf of the appellant on repeated calls, Mr.Arun Kumar Tripathi, Advocate, who is present in court, seeks permission to assist the court though he is not impanneled in the list of Amicus Curiae.

(2.) The prayer is allowed and Mr.Arun Kumar Tripathi, Advocate is appointed as Amicus Curiae to argue on behalf of the appellant.

(3.) Heard learned counsel for the parties.