BABLU Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Jitendra Singh, learned senior advocate for the petitioner in Cr. W.J.C. No. 278 of 2013 who has assisted this Bench as an Amicus Curiae in the continued absence of advocate on record for the petitioners in Cr. W.J.C. Nos. 887 of 2013 and 899 of 2013, and Mr. Anjani Kumar, learned Additional Advocate General No.4 for the State. We have also heard Mr. Vinay Kirti Singh, learned Government Advocate No.2 for the State.

(2.) Hearing concluded.

(3.) Judgment reserved.