MUNSILAL Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Bimlesh Kumar Pandey, learned counsel for the petitioner; Mr. Damodar Prasad Tiwary, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Mahendra Pratap, learned counsel for the informant.

(3.) The petitioner apprehends arrest in connection with Samastipur (Muffasil) PS Case No. 219 of 2020 dated 25.05.2020, instituted under Sections 302/34 of the Indian Penal Code and 3 and 4 of the Dowry Prohibition Act, 1961.