LAV KUSH YADAV Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Vibhakar Kumar, 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 Amarpur PS Case No. 333 of 2020 dated 21.06.2020, instituted under Sections 341, 323, 308, 354, 379, 504, 506/34 of the Indian Penal Code.