KUNAL KUMAR SUMAN Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Sadanand Paswan, learned counsel for the petitioner; Mr. Kumar Ranjit Ranjan, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Ms. Akanksha Malviya, learned counsel for the informant-opposite party no. 2.

(3.) The petitioner apprehends arrest in connection with Bariarpur PS Case No. 41 of 2020 dated 14.05.2020, instituted under Sections 498A and 379/34 of the Indian Penal Code.