BHIM PRASAD Vs STATE OF BIHAR
Case number: Crl.A. No.-000329-000329 / 2008
Diary number: 35639 / 2007
Advocates: AMIT PAWAN Vs
GOPAL SINGH
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1
CASE NO.: Appeal (crl.) 329 of 2008
PETITIONER: BHIM PRASAD
RESPONDENT: THE STATE OF BIHAR
DATE OF JUDGMENT: 15/02/2008
BENCH: S.B. SINHA & V.S. SIRPURKAR
JUDGMENT: JUDGMENT O R D E R
CRIMINAL APPEAL NO. 329 OF 2008 [Arising out of SLP(Crl.) No.7619/2007]
Leave granted. In view of the fact that charge has since been filed, we make the interim order date d 14.12.2007 absolute. The appeal is disposed of with the aforementioned direction.