RAMLAL GOSWAMI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Manoj Kumar, learned counsel along with Mr. Anil Kumar Roy, learned counsel for the petitioners and Mr. Ram Sumiran Roy, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) Learned counsel for the petitioners submitted that he may be permitted to add alias name of petitioner no. 2 which is Savita Devi.