AKHILESH SAH 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. Bam Bahadur Jha, learned counsel for the petitioner and Mr. Arun Kumar Singh, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Shrinagar PS Case No. 62 of 2018 dated 24.07.2018, instituted under Sections 304A, 120B and 120 of the Indian Penal Code and subsequently Section 304A was converted into 304B of the Indian Penal Code.