VINOD MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ petition has been taken up for consideration through the mode of Video conferencing in view of the prevailing situation on account of COVID 19 Pandemic, requiring social distancing.

(2.) Heard the learned counsel for the petitioner, Sri Sandeep Kumar and the learned counsel appearing for the State.

(3.) The present writ petition has been filed, seeking the following reliefs:-