ANIL RAI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Dewendra Narayan Singh, learned counsel for the petitioners; Mr. Md. Arif, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Binod Kumar Sinha, learned counsel for the informant.

(3.) The petitioners apprehend arrest in connection with Mashrakh PS Case No. 224 of 2020 dated 01.05.2020, instituted under Sections 147, 148, 341, 323, 307, 354B, 379, 384, 448, 504 and 506 of the Indian Penal Code.