LAWS(PAT)-2022-4-85

GOPAL KUMAR Vs. STATE OF BIHAR

Decided On April 28, 2022
GOPAL KUMAR Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard the parties.

(2.) The case is being taken up from defect side.

(3.) Learned counsel for the petitioners is directed to submit the original petition along with attested affidavits and also remove all the defects pointed out by the Registry within two weeks from today.