PAWAN MANDAL Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) THE petitioners apprehend their arrest in connection with Kahalgaon (Shivnarayanpur) P.S. Case no. 73 of 2014 for the offences punishable under Sections 341, 323, 324, 379, 448 and 307/34 of the Indian Penal Code.

(3.) LEARNED counsel for the petitioners seeks privilege of pre arrest bail of the petitioners pleading their innocence, false implication and submitting that the injuries are simple in nature, vide Annexure 2 series. For passage the dispute started and no offence u/s. 307 is made out and these are their defence.