LALLAN PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been heard via video conferencing due to lockdown imposed on account of the COVID-19 pandemic.

(2.) On 18.06.2020, the matter was adjourned to be listed today i.e., 22nd June, 2020, but inadvertently, in the order it has been typed 22nd July, 2020. The Registry, noting such discrepancy, the matter has been listed under the heading 'To Be Mentioned'.

(3.) With consent of the parties, the matter has been heard on merit and is being disposed off.