LAWS(PAT)-2022-4-82

ABU TALIB Vs. STATE OF BIHAR

Decided On April 01, 2022
ABU TALIB Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard the parties through video conferencing.

(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.