CHANDRA KANT SHUKLA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. P K Shahi, learned senior counsel along with Mr. Arun Kumar Singh No. 3, learned counsel for the petitioner; Mr. Narendra Kumar Singh, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Krishna Prasad Singh, learned senior counsel along with Mr. Jitendra Kumar Shrivastwa, learned counsel for the informant.

(3.) The petitioner apprehends arrest in connection with Barauli PS Case No. 283 of 2019 dated 10.08.2019, instituted under Sections 304B and 120B/34 of the Indian Penal Code, 1860.