SANTOSH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Umesh Prasad, learned counsel for the petitioner and Mr. Md. Arif, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Chndradeep PS Case No. 6 of 2020 dated 15.01.2020, instituted under Sections 341/323/307/379/384/504/506/34 of the Indian Penal Code.