MD. QURBAN ALI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Amal Kumar Sinha, learned counsel for the petitioners and Mr. Raj Ballabh Singh, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Kishanganj PS Case No. 08 of 2020 dated 04.01.2020, instituted under Sections 452, 341, 323, 308, 427 and 354-B/34 of the Indian Penal Code.