CHOTE LAL PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned Senior Counsel representing the petitioners has placed before this Court, a copy of the judgment and order dated 27.04.2016, passed by a Division Bench of this Court in L.P.A. No. 1764 of 2010 (Balbir Singh & Ors. Vs. The State of Bihar & Ors.).

(2.) Yesterday, the matter was adjourned to enable learned Counsel representing the State to find out whether the aforesaid judgment and order, passed by a Division Bench of this Court, was subject matter of challenge before the Hon'ble Supreme Court of India and to place the result if it has been disposed of.

(3.) Today, learned Additional Advocate General No. 5, representing the State, has appeared and produced before this Court, a copy of the order dated 28.07.2017, passed by the Hon'ble Supreme Court of India in S.L.P. (C) No. 22532 of 2017, arising out of Diary No (s). 16452 of 2017.