MD. BADRUDDIN Vs. STATE OF BIHAR BIHAR

JUDGEMENT

(1.) The matter has been listed today for consideration through Video Conferencing in view of the Nationwide Lockdown on account of the Covid 19 pandemic.

(2.) The learned counsels are appearing and making submissions from their residence. The Court Master and Secretary are also part of this virtual court proceedings from their homes, all with the aid of audio visual technology.

(3.) Heard learned Counsel for the petitioner and the learned APP for the State.