SHAMSHUDDIN MIYA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) On 25.05.2021, the application on behalf of petitioners no. 3, 4 and 5, namely, Tabrez Alam @ Md. Tabrez; Md. Parvez and Md. Suraj Mian @ Suraj Raj, was withdrawn and thus, restricted to petitioners no. 1 and 2, namely, Shamshuddin Miya @ Samsu Mian @ Md. Shamshuddin and Md. Moin Mian.

(3.) Heard Mr. Surendra Kumar Singh, learned counsel for the petitioners no. 1 and 2 and Mr. Md. Arif, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.