RAJKUMAR URAON Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Sanjeev Kumar Singh, learned counsel for the petitioners and Mr. Anand Mohan Prasad Mehta, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Falka (Pothia) PS Case No. 211 of 2020 dated 17.06.2020, instituted under Sections 147, 148, 149, 341, 323, 333, 353, 307, 427 of the Indian Penal Code and 45 of the Bihar Prohibition and Excise Act, 2016.