ANIL 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 Triveniganj PS Case No. 115 of 2019 dated20.04.2019 instituted under Sections 341, 323, 325, 307, 379, 504/34 of the Indian Penal Code.

(3.) The allegation against the petitioners is of assault on the informant and his wife.