ASHOK RAI 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. Manoj Kumar, learned counsel for the petitioners and Mr. Lalan Kumar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Matihani PS Case No. 49 of 2019 dated 07.04.2019, instituted under Sections 341, 323, 308, 504 and 506/34 of the Indian Penal Code.