MITHILESH RAI 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. Vijay Kumar Srivastva, learned counsel for the petitioner and Mr. Md. Mushtaque Alam, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Sonepur PS Case No. 361 of 2019 dated 24.05.2019, instituted under Sections 341/323/325/379/307/504/34 of the Indian Penal Code.