SANJEET KUMAR SINHA S/O LATE RAJ BANSHI PRASAD RESIDENT OF MOHALLA Vs. THE STATE OF BIHAR, THROUGH THE PRINCIPAL SECRETARY

JUDGEMENT

(1.) Heard the counsel for the petitioner and Mr. Kinkar Kumar SC- 27 for the State.

(2.) Parties have exchanged pleadings.

(3.) An Interlocutory Application is filed to challenge the proceedings of the Screening Committee held at the police headquarters copy whereof is enclosed as Annexure-9 thereto.