PARWEZ ALAM 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 and Mr. Md. Fahimuddin, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Kanti PS Case No. 737 of 2019 dated 30.09.2019, instituted under Sections 341, 323, 324, 308, 354-B of the Indian Penal Code.