ANIL KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. S. B. K. Mangalam; learned counsel for the petitioner; learned AC to AAG 6 for the State; Mr. Dinu Kumar, learned counsel for the respondents no. 7, 8, 9, 10, 12 and 13 and Mr. Sanjay Singh, learned counsel for the remaining private respondents.

(2.) The petitioner has moved the Court for the following reliefs:

(3.) The Court finds that a very short point is involved in the present writ application which requires consideration by the Court.