STATE OF BIHAR Vs. BABAN SHARMA

JUDGEMENT

(1.) Perusal of order-sheets, it is evident that there is no representation on behalf of Respondent-Baban Sharma and the matter is of the year 2018. Therefore, we are compelled to pass order in absence of counsel for the Respondent-Baban Sharma.

(2.) In the instant L.P.A., Appellant-State of Bihar has assailed the order of the learned Single Judge dtd. 15/5/2017 passed in C.W.J.C. No. 7216 of 2017.

(3.) In the writ petition, the Respondent-Baban Sharma has sought for the following relief(s):-