ARASHAD ALI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Javed Aslam, learned counsel for the petitioners and Ms. Pushpa Sinha, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Barhariya PS Case No. 243 of 2015 dated 02.08.2015, instituted under Sections 341, 323, 324, 307, 379, 504 and 506/34 of the Indian Penal Code.