HASNAIN Vs. STATE OF BIHAR

JUDGEMENT

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

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

(3.) The petitioners apprehend arrest in connection with Raniganj (RS) PS Case No. 420 of 2020 dated 19.08.2020 instituted under Sections 341, 323, 324, 307, 379, 354, 504, 506/34 of the Indian Penal Code.