VINOD KUMAR DUDANI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Additional Public Prosecutor for the State and Mr. Upendra Kumar for the opposite party, also perused supplementary affidavit filed in Cr. Misc. No. 47986 of 2005 today and kept on record.

(2.) Since both the cases are, in fact, interrelated and parties are also the same, hence heard together and with the consent of the learned counsel being disposed of with this composite order.

(3.) The relevant facts in these two cases is that petitioner was posted at relevant time at Chapra as Assistant Commissioner, Sales Tax.