SIDHESHWAR YADAV 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. Ramchandra Sahni, 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. 112 of 2020 dated 23.05.2020, instituted under Sections 302, 120B/34 of the Indian Penal Code and 27 of the Arms Act, 1959.