TILAK PANDIT Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Satish Chandra Mishra, 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 Katoriya PS Case No. 131 of 2019 dated 23.07.2019, instituted under Sections 341, 323, 504, 324, 379/34 of the Indian Penal Code to which later on Section 302 was added.