VIJAY PASWAN Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Bashishtha Narayan Mishra, learned counsel for the petitioners and Mr. Md. Mushtaque Alam, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Nautan PS Case No. 271 of 2019 dated 08.07.2019, instituted under Section 304(B)/34 of the Indian Penal Code.