EKBAL @ SHAIKH EKBAL Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioners have moved the Court seeking pre- arrest bail in connection with Budhu Chak PS Case No. 36 of 2019 dated 06.06.2019 instituted under Sections 341, 323, 307, 384 and 504/34 of the Indian Penal Code.

(3.) The allegation against the petitioners and five others is of assault on the informant and his family members. The reason given is that the accused were demanding Rs. 1,50,000/- from him, which on refusal resulted in the incident.