JITENDRA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been heard via video conferencing due to circumstances prevailing on account of the COVID-19 pandemic.

(2.) Heard Mr. Harish Kumar, learned counsel for the petitioners and Mr. Nand Kumar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) At the outset, learned counsel for the petitioners submitted that petitioner no. 1, Jitendra Singh has already surrendered before the Court below and, thus, the application on behalf of him be permitted to be withdrawn.