SUSHILA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Bashishtha Narayan Mishra along with Mr. Brij Kishore Mishra, learned counsels appearing on behalf of the petitioners; Mr. Binay Kumar along with Mr. Gaurav Prakash, learned counsels for the informant and Mr. Ajit Kumar, learned APP for the State.

(2.) Petitioners seek pre-arrest bail in connection with Gopalpur P.S.Case No.183 of 2025, registered for the offences punishable under Ss. 103(2) and 3(5) of BNS.

(3.) As per the allegations made in the FIR, the petitioners, allegedly with an intention to kill, assaulted the husband of the informant, who succumbed to his injuries while he was being taken to the hospital.