RAJAN BHARADWAJ Vs. STATE OF BIHAR,

JUDGEMENT

(1.) The matter has been heard via video conferencing due to circumstances prevailing on account of the COVID-19 pandemic.

(2.) Heard Mr. Sandeep Kumar, learned counsel for the petitioner and Mr. Md. Khurshid Alam, learned Additional Advocate General 12 for the State.

(3.) The petitioner has moved the Court for the following reliefs: