RAJU THAKUR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Asif Kalim, learned counsel for the petitioner and Mr. Bharat Lal, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Chakiya PS Case No. 314 of 2019 dated 13.09.2019, instituted under Section 392 of the Indian Penal Code.