NITISH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Anil Kumar Singh, learned counsel for the petitioner and Mr. Bharat Bhushan, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) Learned counsel for the petitioner submitted that he may be permitted to add the number of the special case i.e., POCSO Case No. 76 of 2020 with the FIR number. Prayer is allowed. Let the same be done by tomorrow through e mode.