VINOD KUMAR RAI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Ajay Kumar Thakur, 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 Mahua PS Case No. 577 of 2019 dated 09.10.2019, instituted under Sections 341, 323, 325, 307, 302/34 of the Indian Penal Code.