DABLU YADAV 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. Ranjeet Kumar Singh, learned counsel for the petitioners and Mr. Ram Bilash Roy Raman, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Morkahi PS Case No. 170 of 2017 dated 12.11.2017 corresponding to GR No. 3275 of 2017, instituted under Sections 341/323/448/504/279/354B/506/34 of the Indian Penal Code.