KAMLESH KUMAR 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 Ms. Chhaya Kirti, learned counsel for the petitioner; Mr. Shantanu Kumar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Anil Kumar No. 1, learned counsel for the informant.

(3.) The petitioner apprehends arrest in connection with Harnaut (Kalyanbigha) PS Case No. 466 of 2019 dated 08.11.2019, instituted under Sections 147, 149, 341, 342, 323, 325, 307, 354, 504 and 120(B) of the Indian Penal Code.