KASIM MANSURI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Md. Ataul Haque, learned counsel for the petitioners and Mr. Jharkhandi Upadhyay, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Shahpur PS Case No. 287 of 2019 dated 24.10.2019, instituted under Sections 341, 323, 337, 354-B, 307, 504 and 506/34 of the Indian Penal Code.