ARVIND KUMAR Vs. STATE OF BIHAR
LAWS(SC)-2011-2-19
SUPREME COURT OF INDIA (FROM: PATNA)
Decided on
February 02,2011
ARVIND KUMAR ETC. ETC.
Appellant
VERSUS
STATE OF BIHAR
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) These appeals emanate from a common judgment dated 7.7.2009 passed by the High Court of Judicature at Patna in L.P.A. Nos. 305/2009 and 475/2009.
(3.) We have heard the learned Counsel for the parties.;
(2.) These appeals emanate from a common judgment dated 7.7.2009 passed by the High Court of Judicature at Patna in L.P.A. Nos. 305/2009 and 475/2009.
(3.) We have heard the learned Counsel for the parties.;
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