TARUN KUMAR YADAV Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Maya Shankar Mishra, learned counsel for the petitioners and Mr. Md. Arif, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Singheshwar PS Case No. 275 of 2019 dated 01.12.2019, instituted under Sections 147, 341, 323, 307, 379, 354B, 427, 504 and 506 of the Indian Penal Code.