KUNDAN SAHANI (MALE) Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Mirityunjay Kumar, learned counsel for the petitioner and Mr. Akbar Ali, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Angarghat PS Case No. 15 of 2019 dated 25.02.2019, instituted under Sections 147/149/341/323/307/354/379/506/504 of the Indian Penal Code