MD. MUMTAZ Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Sanjay Kumar @ S K Anjana, learned counsel for the petitioner and Mr. Jharkhandi Upadhyay, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Patepur PS Case No. 12 of 2017 dated 09.02.2017, instituted under Section 392 of the Indian Penal Code.