AJAY KUMAR SHARMA Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Umesh Chandra Verma, learned counsel for the petitioner, and Mr. Raj Kishore Roy, learned GP 18 for the respondent-State.

(3.) Though, the present writ application was registered on 17.03.2018, but till no counter affidavit has been filed, hence, in view of 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 Nos. 6 to 10.