PRASHANT KUMAR JHA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Ajay Kumar Thakur, 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 Laheriasarai PS Case No. 25 of 2020 dated 09.01.2020, instituted under Sections 387/353/504/506 of the Indian Penal Code.