RUPESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Anil Kumar, learned counsel for the petitioner and Mr. Binod Kumar No. 3, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Muffasil Motihari PS Case No. 86 of 2020 dated 21.02.2020, instituted under Sections 304(B) and 201/34 of the Indian Penal Code.