AMARJEET RAI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Vinay Kumar Mishra, learned counsel for the petitioners; Mr. Md. Arif, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Brajesh Kumar Singh, learned counsel for the informant.

(3.) The petitioners apprehend arrest in connection with Kalyanpur PS Case No. 71 of 2020 dated 20.04.2020, instituted under Sections 341, 323, 324, 307, 447 and 504/34 of the Indian Penal Code.