PUNAM KUMARI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Harish Kumar, learned counsel for the petitioners and Mr. Bal Mukund Prasad Sinha, 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 add the alias name of petitioner no. 2 in the cause title and it may be read as Rajnish Kumar @ Rajnish Thakur.