ANAND YADAV Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Vyas Kumar Mishra, learned counsel for the petitioners; Mr. Amitesh Kumar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Sumit Shekhar Pandey, learned counsel for the informant.

(3.) The petitioners apprehend arrest in connection with Vijaipur PS Case No. 25 of 2020 dated 06.02.2020, instituted under Sections 341, 323, 324, 307, 385, 504 and 506/34 of the Indian Penal Code.