LAWS(PAT)-2024-1-85

NABIN BHAROS CHOUDHARY Vs. STATE OF BIHAR

Decided On January 25, 2024
Nabin Bharos Choudhary Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard the parties.

(2.) The present petition has been preferred for the grant of following reliefs:

(3.) The facts in narrow compass is/are as follows: