RAJ MANGAL RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and the learned Counsel for the State.

(2.) A supplementary affidavit is stated to have been filed on behalf of the State on 5.8.2010. The same is not available on the record. The Court therefore requested Counsel for the Petitioner to make available his copy for perusal so as not to hold up the proceedings on that ground. The office is directed to trace the supplementary affidavit and place the same on record.

(3.) The Petitioner questions the simultaneous criminal prosecution and departmental proceedings on what he alleges are the same set of charges with common witnesses.