SAHEB KHAN Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Ram Sumiran Rai, learned counsel for the petitioners; Mr. Kumar Veerendra Narayan, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Pramod Kumar Verma, learned counsel for the informant.

(3.) By order dated 14.06.2021, the application has been disposed off as withdrawn as against the petitioners no. 1 and 2, namely, Saheb Khan @ Sahab Khan and Wahaw Khan, as they were arrested and is restricted to only petitioners no. 3 and 4, namely, Shamim Ahmad Khan and Wasim Ahmad Khan.