Ahsanuddin Amanullah,J. - (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 14.07.2021, which was allowed.
(3.) Heard Mr. Md. Ziaul Quamar, learned counsel for the petitioner and Mr. Yogendra Kumar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.;