MAHESH PASWAN Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Jitendra Narain Sinha, 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 Kalyanpur PS Case No. 340 of 2019 dated 07.12.2019, instituted under Sections 147, 148, 149, 307, 323, 325, 341, 504 of the Indian Penal Code in which Section 302 of the Indian Penal Code was later added on 21.01.2020.