CHANDAN KUMAR 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.) Heard Mr. Sunil Kumar Pandey, learned counsel for the petitioner; Mr. Nirmal Kumar Sinha, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Arun Kumar, learned counsel for the informant and his daughter (opposite parties no. 2 and 3).

(3.) Earlier by order dated 08.01.2020, the Court had issued notice to the opposite parties no. 2 and 3 while granting provisional bail to the petitioner.