MD. SAHID 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 on 10.06.2021, which was allowed.

(3.) Heard Mr. Radha Mohan Singh, learned counsel for the petitioner and Mr. Dilip Kumar No. 1, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.