JITENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been listed today for consideration through Video Conferencing.

(2.) Learned senior counsel representing the petitioner and the State 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 Mr. P.K. Shahi learned Sr. counsel for the petitioner and AC to PAAG-2 appearing for the State.