RAVI PASWAN Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Ramesh Kumar Singh, learned counsel for the petitioner and Mr. Bal Mukund Prasad Sinha, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Sikty PS Case No. 72 of 2020 dated 20.04.2020, instituted under Sections 363 and 366(A) of the Indian Penal Code.