BITTU 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. Ashok Kumar Kashyap, learned counsel for the petitioner; Mr. Yogendra Kumar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Amit Kumar Anand, learned counsel for the informant.

(3.) The petitioner apprehends arrest in connection with Pandarak PS Case No. 72 of 2019 dated 24.06.2019, instituted under Sections 341/323/324/504/506/307/379/511/34 of the Indian Penal Code.