SAIF AHMED Vs. STATE OF BIHAR
LAWS(SC)-2014-4-132
SUPREME COURT OF INDIA (FROM: PATNA)
Decided on April 24,2014

Saif Ahmed Appellant
VERSUS
STATE OF BIHAR Respondents

JUDGEMENT

- (1.)COUNSEL for the parties were heard at the admission stage and the order was reserved so as to dispose of the matter finally. However, on going through the matter, we are of the view that this matter requires hearing at length and hence we grant leave in the matter so that the same is listed for hearing in due course.


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