SUBODH RAI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Pramod Kumar, learned counsel for the petitioner; Mr. Jharkhandi Upadhyay, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Gajendra Kumar Singh, learned counsel for the informant.

(3.) The petitioner apprehends arrest in connection with Khajekalan PS Case No. 539 of 2019 dated 24.12.2019, instituted under Sections 304B, 201 and 120B/34 of the Indian Penal Code.