STATE OF BIHAR AND ORS Vs. DEEPAK KUMAR

JUDGEMENT

(1.) I.A. No. 4169 of 2018

(2.) The delay condonation application is allowed and the delay in filing of the appeal is condoned. The appeal shall be treated to be within time.

(3.) Heard learned Advocate General for the appellant-State and Sri Pramod Kumar Singh, learned counsel for the respondentpetitioner.