KARAN YADAV 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.) Heard Mr. Praveen Kumar Agrawal, learned counsel for the petitioner.

(3.) Though the name of Mr. Parmanand Prasad, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') appears in the list being assigned the brief on behalf of the State and had also been sent the link and as per the information given by the Technical Assistant of the Court, who had talked to him on telephone yesterday, he had assured to appear, but today he did not join the proceedings.