PINTU KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Arun Kumar, learned counsel for the petitioners and Mr. Dashrath Mehta, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Hisua PS Case No. 261 of 2020 dated 10.08.2020, instituted under Sections 379 of the Indian Penal Code and 379 of the Mines and Minerals (Development and Regulation ) Act, 1957.