SHASHI PRASAD Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Anil Kumar Roy, learned counsel for the petitioners and Mr. Binod Kumar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Barhampur PS Case No. 610 of 2020 dated 18.11.2020 instituted under Sections 147, 148, 149, 341, 323, 324, 325, 307, 427, 504 of the Indian Penal Code.