RAHUL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Navjot Yeshu, learned counsel for the petitioner and Mr. Uma Shankar Prasad Singh, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Puraini PS Case No. 126 of 2020 dated 03.08.2020, instituted under Sections 448, 376, 511, 506 of the Indian Penal Code.