BIRENDRA RAI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Chandra Shekhar Anand, learned counsel for the petitioners and Mr. Sanjay Kumar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Katra PS Case No. 122 of 2020 dated 31.05.2020, instituted under Sections 341, 323, 324, 307, 354-B, 325, 504/34 of the Indian Penal Code.