HARIDWAR SINGH 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.) By order dated 23.09.2020, the application is now limited on behalf of petitioner no. 1, namely Haridwar Singh as on behalf of petitioner no. 2, namely Sham Bihari Yadav, the application stood withdrawn, having already been arrested.

(3.) Heard Dr. Kamal Deo Sharma; learned counsel for the petitioner no. 1; Mr. Rana Randhir Singh, learned Additional Public Prosecutor (hereinafter referred to as the APP ) for the State and Mr. Parijat Saurav, learned counsel for the informant.