SUDHIR SINGH @ MAMA 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. Binod Kumar Singh, learned counsel for the petitioner and Mr. Md. Arif, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Ara Nawada PS Case No. 690 of 2019 dated 26.08.2019, instituted under Sections 109/115 of the Indian Penal Code and 25(1-B)(a)/26/27/35 of the Arms Act.