AVINASH SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Vikram Deo Singh, learned counsel for the petitioner; Mr. Brajendra Nath Pandey, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Rajani Kant Pandey, learned counsel for the informant.

(3.) The petitioner apprehends arrest in connection with Bhagwanpur PS Case No. 81 of 2020 dated 22.05.2020, instituted under Sections 341, 323, 342, 307, 379, 504 and 506 of the Indian Penal Code.