BIR BAHADUR RAWAT Vs. STATE OF BIHAR

JUDGEMENT

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

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

(3.) Heard Mr. Md. Anis Akhtar, learned counsel along with Mr. Rananjay Kumar, learned counsel for the petitioner and Ms. Shaheen Begum, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.