RAVI SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. N K Agrawal, learned senior counsel along with Mr. Saket Tiwary, learned counsel for the petitioner and Mr. Raj Kishore Singh, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Digha PS Case No. 152 of 2020 dated 10.03.2020, instituted under Sections 447, 341, 323, 324, 325, 354B, 379, 504 and 506/34 of the Indian Penal Code.