TABLA Vs. STATE OF BIHAR

JUDGEMENT

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

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

(3.) The petitioner apprehends arrest in connection with Mushahari PS Case No. 288 of 2019 dated 09.12.2019, instituted under Sections 414/401/467/468/420/471/120B of the Indian Penal Code.