MD. JASSEM 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 02.07.2021, which was allowed.

(3.) Heard Mr. Ajay Kumar Thakur, learned counsel for the petitioners; Mr. Jagdhar Prasad, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Shankar Kumar, learned counsel for the informant.