VIPIN KUMAR THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been heard via video conferencing.

(2.) On 03.06.2021, on the plea of learned senior counsel for the petitioner, the matter was adjourned for today.

(3.) Heard Mr. P K Shahi, learned senior counsel along with Mr. Mukesh Kumar, learned counsel for the petitioner; Mr. Anil Kumar Singh No. 1, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Shivpujan Sahay, learned counsel for the informant.