LAWS(PAT)-2022-4-28

SHAILESH KUMAR SINGH Vs. STATE OF BIHAR

Decided On April 08, 2022
SHAILESH 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.