VIRENDRA KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Dinesh Jha, learned counsel for the petitioners and Mr. Md. Arif, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Purnahia PS Case No. 72 of 2020 dated 17.06.2020, instituted under Sections 341, 323, 324,307, 447, 379 and 504/34 of the Indian Penal Code.