SANJEEV KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This matter has been taken up via video-conferencing.

(2.) The instant case has been assigned after being specially notified under orders of Hon'ble the Chief Justice.

(3.) Heard Mr. Ritesh Kumar, learned counsel for the petitioners; Mr. Uday Shankar Saran Singh, learned Government Pleader 19 along with Mr. Rakesh Kumar Chandra, learned Assistant Counsel to GP 19 for the State and Mr. Prasoon Sinha, learned counsel for the Muzaffarpur Municipal Corporation (hereinafter referred to as the 'Corporation').