CHHOTU 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. Rajive Ranjan Singh, learned counsel for the petitioner; Mr. Yogendra Kumar Singh, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Raju Kumar, learned counsel for the opposite party no. 2.

(3.) The petitioner apprehends arrest in connection with Complaint Case No. 38 of 2018 dated 09.01.2018, instituted under Sections 323, 504, 498A of the Indian Penal Code and 3/4 of the Dowry Prohibition Act.