RAJU SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Pushpendra Priyedarshi, learned counsel for the petitioner and Ms. Sharda Kumari, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Bihta (Neora) PS Case No. 93 of 2020 dated 01.02.2020, instituted under Sections 147, 148, 149, 341, 323, 379, 427, 436, 307, 504, 506 of the Indian Penal Code.