FALTU YADAV Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Ajit Ranjan Kumar, learned counsel for the petitioner and Mr. Upendra Kumar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Mirganj PS Case No. 133 of 2019 dated 23.10.2019, instituted under Sections 341, 324 and 307of the Indian Penal Code.