CHANDRA SHEKHAR CHOUBEY Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Dr. Kamal Deo Sharma, learned counsel for the petitioner; Mr. Brajendra Nath Pandey, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Ashwini Kumar Rai, learned counsel for the opposite party no. 2-informant.

(3.) The petitioner apprehends arrest in connection with Buxar (Mahila) PS Case No. 53 of 2020 dated 27.06.2020, instituted under Sections 498(A)/341/323/504/34 of the Indian Penal Code and 3/4 of the Dowry Prohibition Act, 1961.