ABHIMANU SINGH 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. Shri Prakash Srivastava, learned counsel along with Mr. Shashi Bhushan Pandey, learned counsel for the petitioners; Mr. Uday Pratap Singh, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Ajay Kumar Singh, learned counsel for the informant.

(3.) The petitioners apprehend arrest in connection with Motihari Muffasil PS Case No. 356 of 2019 dated 07.08.2019, instituted under Sections 147, 148, 149, 323, 307, 120B of the Indian Penal Code to which later on Section 302 of the Indian Penal Code was added and Section 27 of the Arms Act.