KAMALDEO PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) The proceedings of the Court are being conducted through Video Conferencing and the Advocates joined the proceedings through Video Conferencing from their residence. Heard learned counsel for petitioner and learned counsel for the State.

(2.) Heard the learned counsel for the petitioners and learned counsel for the respondents.

(3.) Petitioners have prayed for following reliefs:-