KANHAI YADAV 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 15.07.2021, which was allowed.

(3.) Heard Mr. Ajay Kumar Thakur, learned counsel for the petitioner and Mr. Anil Singh, learned Special PP for the Vigilance.