X8 Vs. STATE OF BIHAR

JUDGEMENT

(1.) Filing through email of the present application has been accepted in view of the out-break of COVID-19 Pandemic and has been posted before me for hearing through video conferencing.

(2.) The application is apparently not in accordance with the provisions prescribed under the Patna High Court Rules, which do not contemplate filing of application through email. Inspite of that, considering the extra-ordinary situation, filing of the present application has been allowed through email.

(3.) Considering the situation prevailing, the Court has considered, for the present, to ignore the deficiency in filing of the application.