BINOD KUMAR 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 petitioner on 14.07.2021, which was allowed.

(3.) Heard Mr. Siyaram Shahi, learned counsel for the petitioner and Mr. Nirmal Kumar Sinha, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.