C. P. SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The matter has been heard out of turn on the basis of motion slip being filed by learned counsel for the petitioner yesterday, which was allowed.

(3.) Heard Ms. Nivedita Nirvikar, learned counsel for the petitioner and Mr. Anand Mohan Prasad Mehta, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.