ZAHID ANWAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Zaki Haider, learned counsel for the petitioner and Ms. Asha Devi, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Dhaka PS Case No. 438 of 2019 dated 21.11.2019, instituted under Sections 341, 353, 384, 504, 506, 379 and 427 of the Indian Penal Code.