KRIYA RAM Vs. STATE OF BIHAR

JUDGEMENT

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

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

(3.) The petitioners apprehend arrest in connection with Sandesh PS Case No. 113 of 2020 dated 19.04.2020, instituted under Sections 147, 149, 447, 448, 341, 323, 324, 325 and 307 of the Indian Penal Code.