JAI KISHORE Vs. STATE OF BIHAR

JUDGEMENT

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

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

(3.) The petitioners apprehend arrest in connection with Sitamarhi PS Case No. 142 of 2020 dated 29.02.2020, instituted under Sections 363, 366A and 372/34 of the Indian Penal Code.