RADHEYSHYAM MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard.

(2.) State has filed a counter affidavit defending the action of the authorities. The petitioner has challenged the authority of the State in filing the FIR against him and/or prosecuting him.

(3.) Heard learned counsel for the parties and with their consent this application is being disposed of at the admission stage itself.