SHARMA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned A.P.P. for the State.

(2.) PETITIONERS apprehend their arrest in connection with Mehasi P.S. Case No. 166 of 2013 registered for the offences punishable under Sections 341, 436, 427, 504, 323/34 of the Indian Penal Code.

(3.) LEARNED counsel for the petitioners seeks the privilege of pre -arrest bail of the petitioners placing their innocence, false implication and submitting that there is case and counter case, as a matter of fact, the house of the informant and the petitioners are adjacent to each other, the informant and his men burnt the house of the petitioners and the fire engulfed the house of the informant also. The dispute is for a passage and further the informant party are giving threats.