RAJ KISHOR VIDYARTHI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Dr. Anjani Prasad Singh, learned counsel for the petitioner; Mr. Sanjay Kumar Sharma, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Rang Nath Choubey, learned counsel for the informant.

(3.) The petitioner apprehends arrest in connection with Brahampur PS Case No. 153 of 2020 dated 19.03.2020, instituted under Sections 406, 420 of the Indian Penal Code and 138 of the Negotiable Instruments Act, 1881.