BINTESH KUMAR SINGH Vs. STATE OF BIHAR BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the petitioners as well as the learned Additional Public Prosecutor for the State through video conferencing.

(2.) The learned counsel for the petitioners is directed to remove all the defects pointed out by the office within one month.

(3.) The petitioners apprehend their arrest in connection with Kochas P.S. Case No. 88 of 2020 registered for offence punishable under Sec. 304 and 34 of the Indian Penal Code.