SANDIP KUMAR SINHA 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. Syed Ashfaque Ahmad, learned counsel for the petitioner; Mr. Parmeshwar Mehta, learned Additional Public Prosecutor (hereinafter referred to as the APP ) for the State and Mr. Anjani Kumar, learned senior counsel along with Mr. Agreya Pratap and Mr. Shailendra Kumar Singh, learned counsel for the Bihar State Food and Civil Supplies Corporation Limited (hereinafter referred to as the Corporation ).

(3.) The petitioner apprehends arrest in connection with Belhar PS Case No. 62 of 2017 dated 20.04.2017, instituted under Sections 406, 409 and 420 of the Indian Penal Code.