PRAKASH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Counsel for the Petitioner is permitted to make necessary correction in para 4 of the writ application.

(2.) Heard counsel for the Petitioner and counsel appearing for the State.

(3.) The time was allowed to the State for filing counter affidavit by order dated 3.2.2011 in a case which has been filed in the year, 2004. Still no counter affidavit has been filed.