PULISH RAI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Mukesh Kumar Singh, learned counsel for the petitioner and Ms. Pushpa Sinha, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Mahanar PS Case No. 217 of 2018 dated 26.08.2018, instituted under Sections 147, 149, 323, 325, 307, 504, 506 and 379 of the Indian Penal Code.