RAGHUNATH THAKUR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The case has been heard out of turn on the basis of motion slip filed by learned counsel for the petitioners on 15.06.2021, which was allowed.

(3.) Heard Mr. Birendra Kumar, learned counsel for the petitioners and Mr. Dinesh Singh, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.