LAWS(PAT)-2022-2-14

UDAY KUMAR SINGH Vs. STATE OF BIHAR

Decided On February 22, 2022
UDAY KUMAR SINGH Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petition stands disposed of in the aforesaid terms. Interlocutory Application(s), if any, stands disposed of.