GAURAV KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Rajendra Narain, learned senior counsel along with Mr. Alok Ranjan, learned counsel for the petitioner; Mr. Md. Arif, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Praveen Kumar, learned counsel for the informant.

(3.) The petitioner apprehends arrest in connection with Mojahidpur (Babarganj) PS Case No. 80 of 2020 dated 21.03.2020, instituted under Sections 498-A, 406/34 of the Indian Penal Code and 3/4 of the Dowry Prohibition Act, 1961.