MD. ABID Vs. STATE OF BIHAR

JUDGEMENT

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

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

(3.) The petitioners apprehend arrest in connection with Raniganj PS Case No. 260 of 2020 dated 28.05.2020, instituted under Sections 341, 323, 324, 307, 354-B, 379, 447, 504, 506/34 of the Indian Penal Code.