BIRENDAR CHOUDHARI 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 filed by learned counsel for the petitioner yesterday, which was allowed.

(3.) Heard Mr. Ramakant Sharma, learned senior counsel along with Mr. Rakesh Kumar Sharma, learned counsel for the petitioner and Mr. Vinod Shankar Modi, learned Additional Public Prosecutor (hereinafter referred to as the 'Act').