RANJAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) 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 from their homes, all with the aid of audio visual technology.

(3.) Heard Mr. Y.V. Giri learned senior counsel for the petitioners and Mr. Ashutosh Ranjan Pandey AAG XV for the State.