LAKSHMI PRASAD NAYAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) I.A. No. 1 of 2019 Having heard learned Counsel for the parties, we are satisfied that the delay has been sufficiently explained. The delay condonation application is allowed. The appeal shall be treated to be within time.

(2.) L.P.A. No. 723 of 2019 Heard Shri Sinha, learned Senior Counsel for the appellant.

(3.) The challenge raised in this appeal is to the direction given by the learned Single Judge in the second last paragraph of the impugned judgment dated 15 th April, 2019. The same is extracted hereinunder:-