BIPIN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Krishna Prasad Singh, learned senior counsel along with Mr. Binod Murari Mishra, learned counsel for the petitioner and Mr. Jharkhandi Upadhyay, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Lakhisarai PS Case No. 60 of 2019 dated 21.01.2019, instituted under Section 409 of the Indian Penal Code.