RAJU KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. S K Lal, learned counsel for the petitioner and Mr. Rajendra Prasad Nat, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Begusarai Town PS Case No. 451 of 2019 dated 07.08.2019, instituted under Sections 406 and 420 of the Indian Penal Code.