CHANDAN KUMAR PASWAN Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) At the very outset, learned counsel for the petitioners submitted that he would not be pressing the application on behalf of petitioner no. 1 as he has already been arrested and, thus, the application stands restricted to petitioner no. 2.

(3.) The petitioner no. 2 has moved the Court seeking prearrest bail in connection with Cheriya Bariyarpur PS Case No. 32 of 2019 dated 06.03.2019 instituted under Sections 341, 323, 147, 448 and 353 of the Indian Penal Code, 1860.