VINOD PASWAN Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Mukesh Kumar Singh, 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 Desari PS Case No. 318 of 2014 dated 31.12.2014, instituted under Sections 366 and 120B of the Indian Penal Code.