JALALUDDIN MIAN @ JOKHAN MIAN 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. Umesh Chandra Verma, learned counsel for the petitioner; Mr. Gauri Shankar Gupta, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Asif Kalim, learned counsel for the opposite party no. 2.

(3.) The petitioner apprehends arrest in connection with Complaint Case No. C-1457 of 2018 dated 24.07.2018, instituted under Sections 498A of the Indian Penal Code and 3/4 of the Dowry Prohibition Act.