CHHOTU PRASAD Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Rajeev Kumar Singh, learned counsel for the petitioner and Mr. Dinesh Maharaj, for the State.

(3.) From the order dated 09.04.2021, it appears that learned Additional Advocate General has assured this Court that he would personally look into the matter and ensure filing of supplementary counter affidavit in the next date fixed. The order dated 09.04.2021 is quoted below for ready reference:-