BIRBAHADUR SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Dr. Kamal Deo Sharma, learned counsel for the petitioners and Mr. Ajay Kumar Jha, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Nawanagar (Sonbarsa OP) PS Case No. 319 of 2019 dated 15.11.2019, instituted under Sections 341, 323, 353, 224, 225, 307, 504 and 506/34 of the Indian Penal Code.