NAND KISHORE NAWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned AC to GP 21 for the State.

(2.) On 09.05.2019, the Court had recorded the following:

(3.) Today, supplementary show cause has been filed on behalf of opposite party no. 3, in which the following has been stated at paragraphs no. 5 to 10: