LAWS(PAT)-2012-2-83

DAYA SHANKER PRASAD ADVOCATE SON OF LATE RAM CHANDRA PRASAD Vs. STATE OF BIHAR THROUGH THE CHIEF SECRETARY GOVERNMENT OF BIHAR PATNA

Decided On February 27, 2012
DAYA SHANKER PRASAD, ADVOCATE SON OF LATE RAM CHANDRA PRASAD, RESIDENT OF 18, EMERSON ROAD, DANAPUR CANTT, P.S. DANAPUR, DISTRICT PATNA, PRESENT ADDRESS, 65, BIHAR BAR COUNCIL BHAWAN, HIGH COURT, PATNA Appellant
V/S
STATE OF BIHAR THROUGH THE CHIEF SECRETARY, GOVERNMENT OF BIHAR, PATNA Respondents

JUDGEMENT

(1.) NO one appears on behalf of the petitioner and the State.

(2.) THE petitioner happens to be the father of one Prabhanjan Kumar, who was injured just before the visit of Governor for inauguration of a Football match. THE petitioner prays for adequate compensation for the same.