(1.) The matter has been heard via video conferencing.
(2.) Heard Mr. Rajeev Ranjan No. 2, learned counsel for the petitioner and Mr. Bharat Bhushan, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.
(3.) The petitioner apprehends arrest in connection with Mahua PS Case No. 382 of 2020 dated 06.07.2020, instituted under Sections 366, 370 and 379/34 of the Indian Penal Code.