ALLAMA MUKHTAR Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) This appeal under Clause 10 of the Letters Patent of this Court arises out of an order, dated 16.05.2016, passed by a learned single Judge, in CWJC No. 1142 of 2015, whereby an application filed by the appellant under Article 226 of the Constitution of India, has been disposed of in the following terms:-

(2.) In order to appreciate the points of adjudication involved in the present appeal, it would be apt to refer to material facts, which are as under:-

(3.) These are the factual background as noted above, in which the present appeal has been preferred.