RAJU KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the informant and learned APP for the State.

(2.) The petitioner apprehends his arrest in connection with Complaint Case No. C-3011 of 2023 registered for the offence under Sec. 498A of the Indian Penal Code.

(3.) As per the prosecution case, the petitioner and others are accused of assaulting and torturing the victim for demand of dowry.