KAMLESH YADAV 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 Mr. Narendra Kumar Singh, learned Additional Public Prosecutor (hereinafter referred to as the APP ) for the State.

(3.) The petitioners apprehend arrest in connection with Pirpainti PS Case No. 208 of 2019 dated 06.09.2019, instituted under Sections 147/148/149/341/323/324/307/325/379/504 of the Indian Penal Code.