LAWS(PAT)-2022-2-18

SACHIDANAND SINGH Vs. STATE OF BIHAR

Decided On February 18, 2022
SACHIDANAND SINGH Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has prayed for the following relief(s).

(3.) The petition stands disposed of in the aforesaid terms.