MD. MURSHID ALAM Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Amarendra Narayan, learned counsel for the petitioner and Mr. Vinay Kirti Singh, G.A.2 for the State.

(2.) This appeal under Clause 10 of the Letters Patent Appeal of the High Court of Judicature at Patna arises from a judgment and order of the learned Single Judge passed in C.W.J.C. No. 795 of 2013 dated 21.1.2014/27.2015 whereby the writ petition has been dismissed.

(3.) The learned Single Judge after hearing the parties dismissed the writ petition on 21.1.2014 on the following terms: