BHAGWAN RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present appeal has been filed by the appellant under Clause X of the Letters Patent of Patna High Court Rules against oral Judgment dtd. 27/2/2020 rendered by learned Single Judge in Civil Writ Jurisdiction Case No. 13042 of 2018.

(2.) The factual matrix of the case is as under :-

(3.) Heard Mr. Kumar Brijnandan assisted by Dr. Pratyush Kumar, learned Advocate for the appellant and Mr. Priyadarshi Matri Sharan, learned AC to AAG-15 for the Respondent-State.