VIKASH DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Nobody has appeared on behalf of the petitioners. Learned APP for the State has been heard.

(2.) The petitioners apprehend arrest in connection with Rajoun PS Case No. 61 of 2019 dated 07.02.2019 instituted under Sections 147/149/302 of the Penal Code, 1860.

(3.) Earlier, the Court had called for the case diary, including post-mortem report and the opinion of the doctor. The same have been received and learned APP has assisted the Court on the basis of the same.