AMIT KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been heard via video conferencing due to circumstances prevailing on account of the COVID-19 pandemic.

(2.) Heard Mr. Shakil Ahmad Khan, learned counsel for the petitioners.

(3.) Mr. Parmanand Prasad, learned Additional Public Prosecutor (hereinafter referred to as the 'APP'), who was assigned the brief, though being sent the link and having been telephonically informed and who had also indicated that he would be appearing in the matter, when the case was taken up, he did not join the proceedings. When the host/Court Master contacted him on telephone, the same was not answered.