LAWS(PAT)-2021-6-40

MD. ARMAN Vs. STATE OF BIHAR

Decided On June 10, 2021
Md. Arman Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) The matter has been heard via video conferencing.

(2.) The matter has been taken up after being specially notified under orders of Hon'ble the Chief Justice.

(3.) Heard Mr. Yogesh Chandra Verma, learned senior counsel along with Mr. Anuj Kumar, learned counsel for the petitioner and Mr. Jharkhandi Upadhyay, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.