LAWS(PAT)-2022-3-100

KRISHNA MURARI GUPTA Vs. STATE OF BIHAR

Decided On March 31, 2022
Krishna Murari Gupta Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In the instant petition, petitioner has prayed for the following relief/reliefs:

(3.) On 8/12/2021, following order was passed: