CHHOTU SAH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Umesh Chandra Verma, learned counsel for the petitioner and Mr. Jai Narain Thakur, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Chiraiya PS Case No. 337 of 2018 dated 06.09.2018, instituted under Sections 302, 201/34 of the Indian Penal Code.