- (1.) Due to outbreak of Coronavirus (COVID-19), the lawyers are not appearing in the Court.
(2.) Heard Mr. S.K. Gupta, learned counsel for the petitioners, through video calling as well as learned Public Prosecutor, who is present in the Court.
(3.) Counsel for the petitioners wants to withdraw this bail application onbehalf of petitioners No.2(Ramesh S/o Mangturam) and No.3 (Rahul S/o Mangturam), with liberty to surrender before the learned Sessions Court.;