PRADEEP YADAV Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Kamal Kishore Singh, learned counsel for the petitioners in both the cases; Mr. Md. Arif, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State in Cr. Misc. No. 37123 of 2020 and Ms. Anita Kumari Singh, learned APP in Cr. Misc. No. 37785 of 2020 and Mr. Chandra Mohan Jha, learned counsel for the informant in both the cases.

(3.) The petitioners apprehend arrest in connection with Chhatapur (Rajeshwari OP) PS Case No. 44 of 2020 dated 23.02.2020, instituted under Section 366A of the Indian Penal Code.