PAWAN YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners; learned APP for the State and learned counsel for the informant, who has suo motu appeared.

(2.) The petitioners apprehend arrest in connection with Bisfi PS Case No. 28 of 2019 dated 07.02.2019 (GR No. 80 of 2019) instituted under Sections 147/ 148/ 149/ 341/ 323 / 379/ 384/ 357 /504 /506 of the Indian Penal Code.

(3.) The allegation against the petitioners is of dragging the informant and demanding extortion and also Patna High Court CR. MISC. No.6421 of 2020 dt.28-02-2020 assault.