NAUSHAD ANSARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Mr. Shakil Ahmad Khan, and learned A.P.P. for the State, Mr. Chandra Bhushan Prasad.

(2.) The petitioner apprehends his arrest in connection with Palanawa P.S. Case No. 175 of 2022 registered for the offences punishable under Ss. 341, 323, 324, 325, 448, 379, 504, 506, and 354B of the Indian Penal Code.

(3.) The learned APP, Mr. Chandra Bhushan Prasad, at the outset, submits that the offences for which Palanawa P.S Case No. 175 of 2022 has been instituted against the petitioner carries punishment of less than 7 years. It is further submitted that Hon'ble Supreme Court in the case of Arnesh Kumar vs. the State of Bihar and another reported in (2014) 8 SCC 273 has laid down the guidelines that how the police and the learned Magistrate have to act in respect of offences, which carry punishment of 7 years or less than 7 years.