RAM BARAN YADAV Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Sabal Kumar Jha, learned counsel for the petitioner and Mr. Jharkhandi Upadhyay, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Lakhisarai PS Case No. 167 of 2020 dated 11.03.2020, instituted under Sections 302/120B/34 of the Indian Penal Code to which later on 25(1-B)(a)/26(1) and 27 of the Arms Act, 1959 were added.