PREMJI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. N K Agrawal, learned senior counsel along with Ms. Preety Kunwar, learned counsel for the petitioner and Mr. Damodar Prasad Tiwary, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Bihar PS Case No. 316 of 2020 dated 10.05.2020, instituted under Sections 420, 406, 467, 468, 471, 188, 269, 276, 271/34 of the Indian Penal Code, 51-B, 57 of the Disaster Management Act, 2005, and 7 of the Essential Commodities Act, 1955.