OSAID SAH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Birendra Kumar, learned counsel for the petitioner and Ms. Renuka Ratnakar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Bathnaha PS Case No. 113 of 2020 dated 13.06.2020, instituted under Sections 341/323/324/307/379/504/34 of the Indian Penal Code.