SHIV SHANKAR YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State through video conference. Learned counsel for the petitioner undertakes that all defects pointed out by the stamp reporter shall be removed, and compliance with the conditions of the notices of this Court with regard to acceptance of e-filing shall be made, without delay immediately upon resumption of physical functioning of the Court, and in any event within one month thereof. Learned counsel for the State states that he has no objection in this regard and the matter be taken up on merits in view of the stated urgency.

(2.) The following reliefs as formulated by the petitioner have been claimed in the writ petition--

(3.) At the very outset, this Court takes note of the statement made in paragraph 15 of the writ petition that Confiscation Case No. 07/2020 relating to the vehicle has been initiated.