BIKRAM KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Bhavesh, learned counsel for the petitioners and Mr. Jharkhandi Upadhyay, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Nardiganj PS Case No. 03 of 2020 dated 02.01.2020, instituted under Sections 147, 148, 149, 341, 323, 307, 337, 338, 353, 332, 333, 285, 190 and 504 of the Indian Penal Code.