KRISHNA NARAIN LAL Vs. STATE OF BIHAR
LAWS(SC)-1999-3-90
SUPREME COURT OF INDIA
Decided on March 26,1999
KRISHNA NARAIN LAL
Appellant
VERSUS
STATE OF BIHAR
Respondents
JUDGEMENT
- (1.) Delay condoned.
(2.) Special leave granted.
(3.) Heard learned counsel for the parties.;
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