ABNARA KHATOON Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Learned counsel for the parties agreed that the issue, involved in the present case, stands covered by the Judgment dtd. 19/10/2022 passed in C.W.J.C. No. 16214 of 2019 (Md. Ataur Rahman and Ors. Vrs. Union of India and Ors.) and analogous cases as reported in 2023 (1) B.L.J. 176 and the same falls within the Category-'B'.

(3.) This Court in Category- 'B' cases decided as under:-