BRIJ KISHORE PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) LEARNED counsel for the State has requested for adjournment. He has not gone through the records of the case. This is not the way to appear before the Court. Recurrence of such incident will be seriously viewed. Appearance of the counsel for the State without preparation will not be considered for payment of fee purposes. This may be brought to the notice of the learned Advocate General.

(2.) HOWEVER , in the larger interest of justice, one adjournment is granted.