MANOJ MARANDI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Bharat Lal, learned counsel for the petitioner; Mr. Amit Kumar Rakesh, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Jay Ram Prasad, learned counsel for the informant.

(3.) The petitioner apprehends arrest in connection with Jhajha PS Case No. 236 of 2019 dated 15.08.2019, instituted under Sections 323, 354(B), 307, 376, 506, 509, 366, 313 and 394/34 of the Indian Penal Code.