BIBI SAIRUN Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Brij Nandan Prasad, learned counsel for the petitioners and Mr. Dashrath Mehta, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) Learned counsel for the petitioners submitted that he may be permitted to withdraw the petition on behalf of petitioner no. 1, namely, Bibi Sairun, as she has been arrested.