YOGESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) I have already heard Mr. N. K. Agrawal, the learned Senior counsel as well as Mr. Raj Nandan Prasad, the learned counsel for the petitioners and the learned APP for the State.

(3.) In these cases, the petitioners are seeking anticipatory bail in connection with Warsaliganj P.S. Case No. 215 of 2021, registered for the offences punishable under Ss. 420 and 406/34 of the Indian Penal Code.