VOYM ANAND, SON OF SRI RADHA KRISHNA SINGH, C/O Vs. THE STATE OF BIHAR THROUGH HOME SECRETARY, GOVT. OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) Office has reported that the main Interlocutory Application could not be traced out, therefore, a copy of the same has been obtained from the petitioner which has been kept on the record and is being considered for the needful with the consent of the parties.

(3.) This interlocutory application has been filed for the purpose of assailing the order dated 09.05.2015 which has been appended as Annexure-5 with the supplementary affidavit filed on behalf of the petitioner.