LAWS(PAT)-2021-5-41

DILIP RAI Vs. STATE OF BIHAR

Decided On May 04, 2021
Dilip Rai Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

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

(2.) Heard Mr. Pramod Kumar Singh, learned counsel for the petitioner and Mr. Md. Arif, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Digha PS Case No. 341 of 2020 dated 30.06.2020, instituted under Sections 447, 341, 354(B), 323, 325, 307, 504 and 506/34 of the Indian Penal Code.