MANGAL MUKESH PRABHAKAR @ TINKU Vs. STATE OF BIHAR

JUDGEMENT

(1.) I.A. No.2846 of 2018 Heard learned counsel for the appellant and learned counsel for the State.

(2.) Considering the submissions made by the learned counsel for the appellant, the delay of sixteen weeks caused in filing the appeal is condoned.

(3.) I.A. No.2846 of 2018 stands allowed. Cr. Appeal (SJ) No.3621 of 2018