RANDHIR KUMAR 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. Umesh Kumar, learned counsel for petitioners no. 2 to 6 and Mr. Kumar Veerendra Narayan, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) As petitioner no. 1 was arrested, the application on behalf of him has already stood withdrawn earlier.