KULDEEP MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner in this writ application has prayed for the following relief:

(3.) From the reading of the writ application as this Court had found that there was some internal dispute among the office bearers of a Non-Governmental Organization (N.G.O.), namely, Muskan Project, wherein huge amount of the said N.G.O. was misappropriated and defalcated by the alleged kidnapped person, namely, Mr. Rudra Deo it had passed the following order on 15.3.2011: