RANJAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Ashok Kumar, learned counsel for the petitioners and Mr. Ram Sumiran Rai, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Bhagwanpur Hat PS Case No. 177 of 2019 dated 28.08.2019, instituted under Sections 341, 323, 324, 307, 354, 379 and 504/34 of the Indian Penal Code.