KAPILDEO RAI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Naresh Chandra Verma, learned counsel for the petitioners and Mr. Anuj Kumar Shrivastava, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) Learned counsel for the petitioners submitted that petitioner no. 1 namely, Kapildeo Rai having died, earlier such prayer on his behalf had been withdrawn and the matter is restricted to petitioner no. 2, namely, Baby Kumari.