RAM KUMAR AZAD Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Bhim Kumar Yadav, learned counsel for the petitioner and Mr. Umeshanand Pandit, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Motihari Bapudham (GRP Motihari) Rail PS Case No. 88 of 2018 dated 14.12.2018, instituted under Section 379 of the Indian Penal Code to which later on Section 411 of the Indian Penal Code was added.