DEEPAK YADAV 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 03.08.2021, which was allowed.

(3.) Heard Mr. Yogesh Chandra Verma, learned senior counsel along with Mr. Sanjiv Kumar Singh, learned counsel for the petitioner; Mr. Sanjay Kumar Singh, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Indu Bhushan, learned counsel for the informant.