CHANDRASHEKHAR GUPTA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Kumar Kamal Nayan, learned counsel for the petitioners and Mr. Parmanand Kumar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Parbatta PS Case No. 07 of 2020 dated 05.01.2020, instituted under Sections 341, 323, 504 and 506/34 of the Indian Penal Code.