ARUN KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) At the outset, the Learned counsel for the petitioners submits that petitioner No. 1 has died. In view of the same, the Learned counsel seeks permission to withdraw the writ petition insofar as it pertains to petitioner No. 1.

(2.) The writ petition, accordingly, stands dismissed as withdrawn against petitioner No. 1.

(3.) The petitioner has filed the instant application for the following reliefs