RAM KISHUN THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned Additional Public Prosecutor for the State.

(2.) THE petitioners are apprehending their arrest in connection with a case registered for the offence punishable under sections 147, 148, 149, 323, 324, 307, 379, 504, 506 of the Indian Penal Code.

(3.) LEARNED counsel for the petitioners seeks pre arrest bail of the petitioners placing their innocence, false implication and submitting that the offences as alleged under Section 307 and 379 of the Indian Penal Code are super addition, the petitioners have got no criminal antecedent, and due to previous enmity they have been roped. The doctor has found two simple injuries one on the nose size 1" x 1/6" and other incise wound over frontal reason size 3/4" x 1/6" into skin deep only.