SOBHAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Sunil Kumar, learned counsel for the petitioners and Mr. Damodar Prasad Tiwary, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) Learned counsel for the petitioners submitted that during the pendency of the application petitioner no. 2, namely, Tutu Yadav @ Harendra has been arrested and, thus, application on his behalf may be permitted to be withdrawn as it has become infructuous.