MUNNA MAHTO Vs. STATE OF BIHAR

JUDGEMENT

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

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

(3.) The petitioners apprehend arrest in connection with Manjhagadh PS Case No. 116 of 2020 dated 03.06.2020, instituted under Sections 341, 323, 307, 504, 506/34 and 302 of the Indian Penal Code.