ZAHEER Vs. STATE OF BIHAR

JUDGEMENT

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

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

(3.) The petitioner apprehends arrest in connection with Kursakanta (Kuari O.P.) PS Case No. 354 of 2019 dated 22.12.2019 corresponding to G.R. No. 4528 of 2019, instituted under Sections 414 of the Indian Penal Code and 11 of the Prevention of Cruelty to Animals Act, 1960.