JAY PRAKASH SHARMA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Subesh Sharma, learned counsel for the petitioners and Mr. Atul Chandra, learned Additional Public Prosecutor (APP) for the State.

(3.) The petitioners apprehend arrest in connection with Saharsa Sadar PS Case No. 1097 of 2018 dated 01.10.2018, instituted under Sections 304B/34 of the Indian Penal Code to which later on Section 302 of the Indian Penal Code was also added.