THE STATE OF JHARKHAND Vs. TAPESHWAR CHOUDHARY
LAWS(JHAR)-2012-1-138
HIGH COURT OF JHARKHAND
Decided on January 17,2012

THE STATE OF JHARKHAND Appellant
VERSUS
Tapeshwar Choudhary Respondents

JUDGEMENT

- (1.) In the facts and circumstances of the case, the delay in filing the appeal is condoned.
(2.) The I.A. No. 2344 of 2011 is accordingly allowed. L.P.A. No. 258 of 2011
(3.) Heard learned counsel for the appellant on merit.;


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