SINTU 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 Mr. Satya Prakash Parasar, learned counsel for the petitioner; Mr. Jharkhandi Upadhyay, learned Additional Public Prosecutor (hereinafter referred to as the APP ) for the State and Mr. Parmanand Prasad Narayan Sahi, learned counsel for the opposite party no. 2.

(3.) The petitioner apprehends arrest in connection with Jamui Mahila PS Case No. 39 of 2019 dated 10.06.2019, instituted under Sections 498A/379/307/34 of the Indian Penal Code and 3/4 of the Dowry Prohibition Act, 1961.