MANOJ SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been heard via video conferencing.

(2.) Heard Mr. Binay Kant Mani Tripathi, learned counsel for the petitioner and Mr. Jharkhandi Upadhyay, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Basantpur (Lakri Naviganj OP) PS Case No. 352 of 2020 dated 18.08.2020, instituted under Sections 323, 324, 448, 308,504/34 and 341 of the Indian Penal Code.