MD. IRFAN KHAN Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Chitranjan Sinha, learned senior counsel along with Mr. Navjot Yeshu, learned counsel for the petitioners; Mr. Bhanu Pratap Singh, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Sabal Kumar Jha, learned counsel for the informant.

(3.) The petitioners apprehend arrest in connection with Sarai PS Case No. 178 of 2020 dated 05.08.2020, instituted under Sections 302,120-B/34 of the Indian Penal Code.