MANZA YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been heard via video conferencing.

(2.) Heard Mr. Ranjan Kumar Jha, learned counsel for the petitioners and Mr. Awadhesh Kumar Singh, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Amarpur PS Case No. 535 of 2020 dated 04.09.2020, instituted under Sections 147, 148, 149, 323, 379, 386, 504 and 506 of the Indian Penal Code.