RAJDEVO MAHTO Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Sunil Kumar No. III, learned counsel for the petitioners and Dr. Kumar Uday Pratap, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Adapur PS Case No. 238 of 2018 dated 23.08.2018, instituted under Sections 304-B, 201/34 of the Indian Penal Code.