RAMOD SAHANI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Radha Mohan Singh, learned counsel for the petitioners and Mr. Jharkhandi Upadhyay, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) On 03.05.2020, on the prayer of learned counsel for the petitioner, the application on behalf of petitioner no. 4, Bangali Sahani, was withdrawn.