AALOK YADAV Vs. STATE OF BIHAR

JUDGEMENT

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

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

(3.) The petitioners apprehend arrest in connection with Sour Bazar PS Case No. 176 of 2019 dated 25.04.2019, instituted under Sections 147, 148, 149, 153-A, 153-B, 295-A, 341, 323, 353, 327, 379, 427, 435, 504, 506 of the Indian Penal Code and 3/4 of the Prevention of Damage to Public Property Act, 1984.