RAUSHAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Yugal Kishore, 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 Town PS Case No. 302 of 2020 (Sikandanpur OP) dated 19.05.2020, instituted under Sections 147, 148, 149, 188, 269, 353, 307, 504 of the Indian Penal Code.