(1.) The matter has been heard via video conferencing due to lockdown imposed on account of the COVID-19 pandemic.
(2.) Heard Mr. Gopal Kumar Jha, learned counsel for the petitioner.
(3.) As Mr. Ajay Kumar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP'), who was entrusted with the brief, is no more alive, at the request of the Court, Mr. Jharkhandi Upadhyay, learned APP has assisted.