MUKESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Ashok Kumar 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 Dulhin Bazar PS Case No. 293 of 2019 dated 07.11.2019, instituted under Sections 341, 323, 307 and 379/34 of the Indian Penal Code.