LAWS(PAT)-2004-2-46

PARMESHWAR PD SAH Vs. STATE OF BIHAR

Decided On February 13, 2004
Parmeshwar Pd Sah Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) A Hindi translation of this order will be made out for the convenience of the Hon ble Chief Minister, Bihar.

(2.) ANY references to the Hon ble Chief Minister as take place in this order are for reasons that they are on the record of the Letters Patent Appeal.

(3.) THE record in this case is a bundle of contradictions and the file has been shuttled between the Chief Secretary and the Hon ble Chief Minister, Government of Bihar.