DEEPAK BAITHA Vs. STATE OF BIHAR

JUDGEMENT

(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 petitioners on 28.07.2021, which was allowed.

(3.) Heard Mr. Ashutosh Nath, learned counsel for the petitioners; Mr. Yogendra Kumar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Bashistha Narayan Mishra, learned counsel for the informant.