KAILASH JHA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Narendra Kumar Singh, learned counsel for the petitioner; Ms. Anita Kumari, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Rajesh Kumar Singh, learned counsel for the informant.

(3.) The petitioner apprehends arrest in connection with Tarapur PS Case No. 185 of 2019 dated 14.12.2019, instituted under Sections 419, 420, 467, 468 and 471/34 of the Indian Penal Code.