HAKIMUDIN Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Radha Mohan Singh, learned counsel for the petitioners; Mr. Jharkhandi Upadhyay, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Ram Prawesh Kumar, learned counsel for the informant.

(3.) The petitioners apprehend arrest in connection with Thakurganj PS Case No. 73 of 2020 dated 15.06.2020, instituted under Sections 302, 201/34 of the Indian Penal Code.