SUNIL YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned APP for the State.

(2.) The petitioners apprehend arrest in connection with Buxar Muffasil PS Case No. 374 of 2019 dated 06.12.2019 instituted under Sections 147/148/149/341/323/307/435/504/506 of the Indian Penal Code .

(3.) The allegation against the petitioners and six others is of brutal assault on the informant and other members of his family and also of burning the field on which there were bundles of grain.