PINKI KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners, Mr. Deepak Kumar, learned AC to GP 4 for the State and Mr. Saroj Kumar, learned counsel for the informant-respondent no. 5.

(2.) This application has been filed seeking the following reliefs:-

(3.) Learned counsel for the petitioners submits that he will confine his prayers to part (A) (i) under paragraph '1' of the writ application. Thus, the prayers made in part (B) under paragraph '1' are not pressed.