HARISHANKAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Satyavrat Verma, learned counsel for the petitioner and Mr. Damodar Prasad Tiwary, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Majhaulia PS Case No. 210 of 2020 dated 19.04.2020, instituted under Sections 406/420 of the Indian Penal Code.