LALAN YADAV Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. S S P Yadav, learned counsel for the petitioners and Mr. Sanjay Kumar Tiwary, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Moffasil PS Case No. 99 of 2020 dated 10.03.2020, instituted under Sections 302/34 of the Indian Penal Code and 27 of the Arms Act, 1959.