DHARMENDRA SAHNI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Suneil Kumar Thakur, learned counsel for the petitioner and Mr. Ajay Kumar Jha, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Ujjiyarpur PS Case No. 87 of 2019 dated 12.05.2019, instituted under Sections 376/34 of the Indian Penal Code.