PINKU MANDAL @ PINKU KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Shailendra Kumar Singh, learned counsel for the petitioner and Mr. Bharat Bhushan, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(2.) The petitioner apprehends arrest in connection with Alamnagar PS Case No. 22 of 2020 dated 16.01.2020, instituted under Sections 302/201/120 (B) of the Indian Penal Code.

(3.) The petitioner is alleged to have requested the deceased to take his sister-in-law (sister of the wife) to her matrimonial home from his village and the deceased did not return and upon search, his body was found.