NAGENDRA RAI 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. Pushpendra Kumar Singh, learned counsel for the petitioners and Mr. Chandra Sen Prasad Singh, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Bela PS Case No. 113 of 2019 dated 13.05.2019, instituted under Sections 147, 149, 341, 323, 324, 325, 307, 379, 354, 504 and 506 of the Indian Penal Code.