MAHABIR YADAV Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Gaurav Govind, learned counsel for the petitioners and Mr. Sunil Kumar Pandey, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Paraiya PS Case No. 134 of 2019 dated 01.09.2019, instituted under Sections 384, 385/34 of the Indian Penal Code