RAVINDRA MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been heard via video conferencing due to circumstances prevailing on account of the COVID-19 pandemic.

(2.) Heard Mr. Bhola Prasad, learned counsel for the petitioners and Khurshid Anwar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Lakhisarai PS Case No. 899 of 2019 dated 23.12.2019, instituted under Sections 341, 323, 324, 354A, 354B, 379, 307/34 of the Indian Penal Code.