LAWS(PAT)-2022-4-89

KRIPAL YADAV Vs. STATE OF BIHAR

Decided On April 21, 2022
Kripal Yadav 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.) Paragraph no. 18 of the counter affidavit reads as under: