RAVI RANJAN OJHA 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 07.07.2021, which was allowed.

(3.) Heard Mr. Anil Kumar Roy, learned counsel for the petitioner and Mr. Rajeev Nayan, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.