PRAHLAD DAS Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Pushpendra Kumar Singh, learned counsel for the petitioners and Dr. Kumar Uday Pratap, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) At the outset, learned counsel for the petitioners submitted that he may be permitted to withdraw the application on behalf of petitioner no. 3 namely, Ravindra Kumar @ Ravindra Sah, as he has been arrested.