(1.) The matter has been heard via video conferencing.
(2.) Heard Mr. Pawan Kumar, learned counsel for the petitioners and Mr. Jharkhandi Upadhyay, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.
(3.) The petitioners apprehend arrest in connection with Mahisi PS Case No. 76 of 2020 dated 12.05.2020, instituted under Sections 147/148/149/341/342/323/324/307/354(A)/379/ 504/506 of the Indian Penal Code.