MOHAN HAZRA 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 order dtd. 9/1/2020 passed in CWJC No. 20598 of 2019 titled as Md. Shaukat Ali v. The State of Bihar and subsequent order dtd. 14/1/2020 passed in CWJC No. 17165 of 2019 titled as Umesh Sah v. The State of Bihar and order dtd. 29/1/2020 passed in CWJC No. 2050 of 2020 titled as Bunilal Sah @ Munilal Sah.