AMARJYOTI PRASAD THAKUR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The matter has been heard out of turn on the basis of motion slip filed by learned counsel for the petitioner yesterday, which was allowed.

(3.) Heard Ms. Vaishnavi Singh, learned counsel for the petitioner and Mr. Murlidhar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.