MANISH KUMARL 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. Yogesh Chandra Verma, learned senior counsel along with Ms. Priyanka Singh and Mr. Madhav Raj, learned counsel for the petitioners; Mr. Narsingh Tanti, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Pawan Kumar, learned counsel for the informant.

(3.) The petitioners apprehend arrest in connection with Basnahi PS Case No. 29 of 2019 dated 16.03.2019, instituted under Sections 341/323/379/436/504/34 of the Indian Penal Code.