BISHNU KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) As of now, the Courts have not resumed normal physical hearing. The matter has been listed today for consideration through Video Conferencing.

(2.) Learned counsels are appearing and making submissions from their residence. The Court Master and Secretary are also part of this virtual Court proceedings with the aid of audio visual technology.

(3.) Heard learned counsel for the appellant and the learned Special PP for the State.