SANTOSH KUMAR PANDEY Vs. STATE OF BIHAR

JUDGEMENT

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

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

(3.) Learned counsel for the petitioner prays that the petition be disposed of in terms of the judgment dated 22.12.2020, passed in Civil Writ Jurisdiction Case No.9592 of 2020 (Dharmendra Mahto versus The State of Bihar).