DHARAM SAH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Arun Kumar along with Mr. Deepak Kumar, learned counsel for the petitioner and Mr. Raj Ballabh Singh, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Town PS Case No. 50 of 2019 dated 24.01.2019, instituted under Sections 419, 420, 406 and 120B of the Indian Penal Code.