LAWS(PAT)-2022-2-92

BAMBAM ACHARYA Vs. STATE OF BIHAR

Decided On February 11, 2022
Bambam Acharya Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) The matter is being heard through video conferencing due to circumstances prevailing on account of Covid-19 pandemic.

(2.) Seen the enquiry report submitted by the Joint Registrar (List) dtd. 2/2/2022.

(3.) The explanation submitted by the concerned Dealing Assistant of the Criminal Sec. is accepted.