UMESH SAH Vs. STATE OF BIHAR AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel appearing on behalf of the State.

(2.) Learned counsel for the petitioner invites our attention to our earlier order dated 09.01.2020 passed in CWJC No. 20598 of 2019, titled as Md. Shaukat Ali Vs. The State of Bihar and Ors., and wants the petition to be disposed of in terms thereof.

(3.) With the consent of the learned counsel for the parties, the writ petition stands disposed of in the following terms.