BRAJ KISHOR RAI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Baxi SRP Sinha, learned senior counsel along with Mr. Anish Chandra, learned counsel for the petitioner; Mr. Arun Kumar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Mukesh Kumar, learned counsel for the informant.

(3.) The petitioner apprehends arrest in connection with Desari PS Case No. 122 of 2020 dated 22.05.2020, instituted under Sections 341, 323, 324, 307, 447, 379, 354, 504 and 506/34 of the Indian Penal Code.