KUMAR GAURAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioner has filed the instant application for the following relief(s):

(3.) At the outset, learned counsel for the petitioner submits that in view of the developments having taken place during pendency of the writ application, he will not be pressing the prayer made in paragraph no.1(iii) to the writ application.