NEERAJ KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned AC to AG for the State as also Mr. Pranav Kumar, I.G. Prisons and Correctional Services, Bihar who is present through online/virtual mode.

(2.) This writ application was taken up for consideration on 12/11/2025. Having heard learned counsel for the petitioner and learned AC to AG, this Court passed the following order:-

(3.) In continuation of our order dtd. 12/11/2025, we have heard Inspector General of Prisons and Correctional Services, Bihar, learned AC to AG for the State and learned counsel for the petitioner on the point of award of compensation to the petitioner.