SACHIN KUMAR PASWAN Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Ravish Mishra, learned counsel for the petitioners and Mr. Md. Arif, 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 withdraw the application on behalf of petitioner no. 2 namely, Indrajeet Paswan @ Karpuri Paswan @ Indrajit Paswan, as he was arrested, though later released on bail