VIJAY KUMAR YADAV Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Ajay Kumar Singh No.1, learned counsel for the petitioner; Ms. Renu Kumari, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Priyesh Kumar, learned counsel for the opposite party no. 2.

(3.) The petitioner apprehends arrest in connection with Paroo PS Case No. 287 of 2015 dated 17.12.2015, instituted under Sections 493/376/341/323/504/506/34 of the Indian Penal Code.