SADHU MAHTO Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Learned counsel for the petitioner is permitted to make necessary correction in the petition.

(2.) Heard Mr. Digvijay Kumar Ojha, learned counsel for the petitioner and Mr. Akhilesh Kumar Sinha, learned AC to SC 19 for the respondent-State.

(3.) Though, the present writ application was registered on 08.08.2018, but in view of the nature of order this Court intends to pass, this Court is neither inclined to adjourn the matter any further nor inclined to issue notice to private Respondent No.5.