RANJIT KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The present writ application has been filed for quashing of the order dtd. 25/7/2014 passed by the learned Member of the Bihar Human Rights Commission, Patna (hereinafter for brevity referred to as the 'Commission') in File No.BHRC/Comp.676/12 (Ram Narayan Singh vs. Dr. Ranjit Kumar).

(3.) For better appreciation of the case, the operative portion of the impugned order dtd. 25/7/2014 (Annexure-1) passed by the Commission is quoted herein below for needful.