RAM KUMAR RAY 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 petitioners on 22.07.2021, which was allowed.

(3.) Heard Mr. Mukesh Kumar Singh, learned counsel for the petitioners and Dr. Ajeet Kumar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.