LAWS(PAT)-2021-1-22

ABHISEK KUNDU Vs. STATE OF BIHAR

Decided On January 04, 2021
Abhisek Kundu Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) Petitioner has prayed for the following reliefs: -

(3.) Heard learned counsel for the petitioner and learned counsel for the State. Petitioner has prayed for the following reliefs: - " ."