SONU SAHANI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Umesh Chandra Verma, learned counsel along with Ms. Rashmi Jha, learned counsel for the petitioner and Mr. Md. Arif, learned Additional Public Prosecutor (APP) for the State is present.

(3.) The petitioner apprehends arrest in connection with Kalyanpur PS Case No. 300 of 2019 dated 16.11.2019, instituted under Sections 363 and 366A/34 of the Indian Penal Code.