NANDKISHORE CHAUHAN 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. Arjun Prasad, learned counsel for the petitioners and Ms. Rina Sinha, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Hisua PS Case No. 357 of 2019 dated 01.09.2019, instituted under Sections 302, 201, 120B/34 of the Indian Penal Code.