ANIL KUMAR RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) learned senior counsel, assisted by Sri Lakshmindra Kumar Yadav, learned counsel for the appellant has pressed the interlocutory application i.e. I.A.

(2.) No. 131 of 2019 filed under Section 389(1) of the Code of Criminal Procedure for granting bail and suspending sentence in respect of appellant Anil Kumar Rai @ Birbal @ Anil Kumar @ Anil Ray.

(3.) At the very outset, on being asked by this Court as to what was the reason that when the appeal was listed under the heading "For Hearing" as first case, the case was got adjourned, Sri Sharma, learned Senior Counsel appearing on behalf of the appellant faced difficulty.