BHAGWAN JEE Vs. TATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners; learned APP for the State and learned counsel for the informant, who has suo motu appeared.

(2.) The petitioners apprehend arrest in connection with Khajauli PS Case No.116 of 2018 dated 07.07.2018 instituted under Sections 302, 201/34 of the Indian Penal Code.

(3.) The allegation against the petitioners and others is of killing the father of the informant by strangulating him with wire.