DHRUPLAL MANJHI @ DHRUVLAL MANJHI 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 Patahi PS Case No.312 of 2019 dated 04.10.2019 instituted under Sections 147, 148, 149, 341, 323, 324, 326, 325, 307, 353, 332, 333, 379, 120-B of the Indian Penal Code.

(3.) The allegation against the petitioners amongst 200- 250 male/female persons is of attacking the police force with lathi, danda, farsa, rod and bricks when they had gone to the house of the Mukhiya on information that illicit liquor was stored there.