RAMLIL PASWAN Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. S S P Yadav, learned counsel for the petitioner and Mr. Bharat Lal, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Tajpur PS Case No. 319 of 2020 dated 19.08.2020, instituted under Sections 342, 376, 504, 341, 511, 506 and 323/34 of the Indian Penal Code.