SAMASUDDIN QURAISHI 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. Siddharth Harsh, learned counsel for the petitioner and Mr. Bharat Bhushan, learned Additional Public Prosecutor (hereinafter referred to as the APP ) for the State.

(3.) The petitioner apprehends arrest in connection with Sasaram(M) PS Case No. 372 of 2019 dated 04.12.2019, instituted under Sections 147/148/149/323/332/333/337/338/ 307/ 353 of the Indian Penal Code and 11 of The Prevention of Cruelty to Animals Act, 1960.