RAMASHANKAR SINGH Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

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

(2.) The petitioner has moved the Court for the following relief:

(3.) At the very outset, learned counsel for the petitioner submitted that the issue stands settled by a decision of this Court in C.W.J.C. No. 23 of 2015 dated 03.08.2015, in the case of Charley Lazarus which has been affirmed in L.P.A. No. 1856 of 2016, by order dated 16.03.2017 .