BINOD 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. D K Sinha, learned senior counsel along with Mr. Kumar Binode Bariar, learned counsel for the petitioners; Dr. Indiwar Kumari, learned Additional Public Prosecutor (hereinafter referred to as the APP ) for the State and Mr. Md. Javed Jafar Khan, learned counsel for the informant.

(3.) The petitioners apprehend arrest in connection with Maigra PS Case No. 05 of 2018 dated 07.02.2018, instituted under Sections 328, 302/34 of the Indian Penal Code.