FULESHWAR RAI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Naresh Chandra Verma, learned counsel for the petitioners; Mr. Humayou Ahmad Khan, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Rakesh Kumar, learned counsel for the informant.

(3.) The petitioners apprehend arrest in connection with Bidupur PS Case No. 272 of 2020 dated 25.07.2020, instituted under Sections 341, 323, 324, 307 and 379/34 of the Indian Penal Code.