SAMIULLAH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Ms. Ranjana Srivastava, learned counsel for the petitioner and Mr. Vinod Shanker Modi, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Chiraya PS Case No. 92 of 2016 dated 24.05.2016, instituted under Section 387 of the Indian Penal Code.