BIRJASHANKAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Matter has been listed today in the Summer Vacations as the learned Counsel for the petitioner was desirous for consideration of his case during vacation.

(2.) The slip for listing was filed pursuant to notice dated 8th May, 2019, published prior to the Vacation.

(3.) The matter is, accordingly, taken up for consideration as both parties are present and willing to assist the Court for disposal of the matter.