SHAILESH YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as the learned APP for the State.

(2.) The petitioner apprehends his arrest in connection with Wazirganj P.S. Case No. 346 of 2023, registered for the offences punishable under Ss. 341, 323, 324, 326, 307, 504/34 of the Indian Penal Code.

(3.) According to FIR, co-accused Rahul Kumar, Mantu Kumar, Shailesh Yadav @ Shailesh Kumar (the petitioner) and Pintu Kumar, along with some unknown persons, fired and injured the husband of the informant. The reason behind the occurrence was that there had been an altercation between the petitioner and his father and the injured, who is the petitioner's uncle, had intervened in the matter.