RAUSHAN KUMAR 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. Mithlesh Kumar Gupta, learned counsel for the petitioners and Mr. Pancha Nand Pandit, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Ghoshi PS Case No. 85 of 2019 dated 09.03.2019, instituted under Sections 147, 341, 323, 379 and 307 of the Indian Penal Code.