BABLESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Ashok Kumar Jha, learned counsel for the petitioner and Mr. Narsingh Tanti, learned Additional Public Prosecutor (APP) for the State.

(3.) The petitioner apprehends arrest in connection with Sikandra PS Case No. 186 of 2018 dated 15.08.2018, instituted under Sections 147, 148, 341, 323, 307, 325 and 379/504 of the Indian Penal Code.