SUNIL YADAV Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Pankaj Kumar Sinha, learned counsel for the petitioners and Mr. Amitesh Kumar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) Learned counsel for the petitioners submitted that petitioner no. 1, Sunil Yadav, has been arrested and, thus, he may be permitted to withdraw the application on his behalf.