JANARDAN PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel appearing for the respective parties in both the appeals.

(2.) Since both the appeals arise out of the order passed in M.J.C. No. 4570 of 2018 (in C.W.J.C. No. 8120 of 2016), they were heard together and are being disposed of by this common order.

(3.) L.P.A. No. 552 of 2025 has been preferred by the writ petitioner-appellant, Janardan Prasad Singh, assailing the impugned order dtd. 3/4/2025 passed in M.J.C. No. 4570 of 2018. On the other hand, L.P.A. No. 534 of 2025 has been filed by the State of Bihar and its authorities challenging the same impugned order.