ATUL 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. Ajit Ranjan Kumar, learned counsel for the petitioner; Mr. Jharkhandi Upadhyay, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Ajay Kumar Sinha, learned counsel for the informant.

(3.) The petitioner apprehends arrest in connection with Vishnupad PS Case No. 189 of 2019 dated 02.10.2019, instituted under Sections 448/354/323/427/504/506/34 of the Indian Penal Code.