JIFRUL HAQUE ANSARI 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. Dinesh Prasad Verma, learned counsel for the petitioners; Mr. Shyam Kumar Singh, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Zainul Abedin, learned counsel for the informant.

(3.) The petitioners are in custody in connection with Dhanaha PS Case No. 10 of 2019 dated 12.01.2019, instituted under Sections 302 , 201 and 120B of the Indian Penal Code.