MD. NAUSHAD ALAM Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. S K Lal, 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 Shakurabad PS Case No. 88 of 2020 dated 10.06.2020, instituted under Sections 147, 148, 149, 341, 323, 324, 307, 353, 504, 506 of the Indian Penal Code and 51-B, 56 and 57 of the National Disaster Management Act, 2005.