SATYENDRA YADAV Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petition is restricted to petitioners no. 2 and 3 as earlier it stood withdrawn on behalf of petitioner no. 1.

(3.) Heard Mr. Mukesh Kumar Rana, learned counsel for the petitioners no. 2 and 3; Mr. Jharkhandi Upadhyay, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Arun Kumar Mandal, learned counsel for the informant.