AMIT SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been heard via video conferencing due to circumstances prevailing on account of the COVID-19 pandemic.

(2.) Heard Mr. Chandan Kumar Kashyap, learned counsel for the petitioner; Mr. Upendra Kumar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Amresh Kumar Verma, learned counsel for the opposite party no. 2.

(3.) The petitioner apprehends arrest in connection with Complaint Case No. 638 of 2019 dated 25.04.2019, instituted under Sections 323/324/498A of the Indian Penal Code and 3/4 of the Dowry Prohibition Act, 1961.