(1.) The matter has been heard via video conferencing due to circumstances prevailing on account of the COVID-19 pandemic.
(2.) Heard Mr. Rajesh Kumar Sinha, learned counsel for the petitioners and Mr. Lalan Kumar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.
(3.) The matter was heard at length on 1st September, 2020, when the Court noticed grave discrepancies in the pleadings/application, inasmuch as, the deponent of the main application, Chhote Lal Kumar, has stated that he was aged about 18 years and had described himself as father-in-law of petitioner no. 2.