GAGANDEO PRASAD Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Shanti Bhushan Singh, learned counsel for the petitioner and Mr. Arun Kumar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Runnisaidpur PS Case No. 547 of 2015 dated 13.10.2015, instituted under Sections 341, 323, 324, 307 and 379 of the Indian Penal Code.