ANIL GOSAWAMI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The case has been taken up out of turn on the basis of motion slip filed by learned counsel for the appellant yesterday, which was allowed.

(3.) Heard Mr. Ramesh Kumar Singh, learned counsel for the appellant and Mr. Binay Krishna, learned Special Public Prosecutor (hereinafter referred to as the 'Special PP') for the State.