RAM VINAY SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Pramod Kumar Mallik, learned counsel for the petitioners and Mr. Raj Kishore Singh, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Simri PS Case No. 171 of 2019 dated 26.09.2019, instituted under Sections 147, 363, 366-A and 120-B of the Indian Penal Code.