SAMEER KHAN Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Mohammed Abu Haidar, learned counsel for the petitioner; Mr. Nand Kishore Prasad, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Umesh Kumar Gupta, learned counsel for the complainant-opposite party no. 2.

(3.) The petitioner apprehends arrest in connection with Complaint Case 576 (C) of 2019 dated 23.07.2019, instituted under Sections 323, 341, 504, 506, 494, 498A and 406 of the Indian Penal Code and 3/4 of the Dowry Prohibition Act, 1961.