LAWS(PAT)-2021-12-53

MOHD. ALI JINNAH Vs. STATE OF BIHAR

Decided On December 20, 2021
Mohd. Ali Jinnah Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard the learned counsels for the parties.

(2.) In the instant petition, petitioner has prayed for following reliefs:

(3.) On 6/12/2021 following order was passed: