NANDKISHORE CHAUDHARI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Ms. Usha Kumari, learned counsel for the petitioners and Mr. Suresh Prasad Singh, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Chautarava PS Case No. 31 of 2020 dated 28.01.2020, instituted under Sections 406, 420/34 of the Indian Penal Code.