ARUN KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Senior Counsel for the petitioner, Mr. Tara Kant Jha assisted by Mr. Gautam Bose and the learned A.P.P. on behalf of the State.

(2.) THE petitioner has impugned that order dated 7.1.98, by reason of which the petitioner's pryaer for discharge has been refused.

(3.) THE investigation was taken up by the Officer -in -charge of the Sone Nagar G.R.P.S. and first information report was instituted on the basis of the said report.