KASHI RANI Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner and State.

(2.) Earlier the petitioner has approached this Court in C.W.J.C. No. 15417 of 2012 and vide order dated 21.09.2012, the following order was passed:

(3.) Notwithstanding the rejection of reason by this Court, the respondents have once again reiterated the same reason for rejecting the claim of the petitioner.