RAJNANDAN YADAV Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Dhannjay Kumar No. 2, 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 Chanpatiya PS Case No. 313 of 2019 dated 23.09.2019, instituted under Sections 25(1-B)a, 26 and 35 of the Arms Act, 1959 (hereinafter referred to as the 'Act').