MD. SHAHID Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) Both the counsels agree that the writ petition can be disposed of in terms of the similar order passed in other writ applications. This Court finds that in C.W.J.C. No. 17570 of 2019 vide order, dtd. 30/8/2019, the co-ordinate Bench passed following order:

(3.) In this case also, the counsel for the petitioners is satisfied that the aforesaid directions are passed.