ASHIF KHAN Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Jay Ram Prasad, learned counsel for the petitioner and Mr. Md. Mushtaque Alam, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Chowk PS Case No. 423 of 2019 dated 31.12.2019, instituted under Sections 341, 323, 307, 504/34 of the Indian Penal Code and 27 of the Arms Act, 1959.