SANJEEV KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

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

(3.) Heard Mr. Anuj Kumar, learned counsel for the petitioners; Mr. Parmanand Kumar, learned Additional Public Patna High Court CR. MISC. No.36626 of 2020 dt.01-06-2021 Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Umesh Chandra Verma, learned counsel for the informant.