BHAGIRATH RAJBANSHI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Ravindra Kumar Sinha, learned counsel for the petitioner and Mr. Ramchandra Sahni, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Wazirganj PS Case No. 162 of 2020 dated 14.04.2020, instituted under Sections 147, 148, 323, 307504, 506, 379 and 427 of the Indian Penal Code.