RAKESH JAISWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Matter has been heard via video conferencing due to circumstances prevailing on account of the COVID-19 pandemic.

(2.) Heard Mr. Karandeep Kumar, learned counsel for the petitioner; Mr. Murli Dhar, learned Additional Public Prosecutor (hereinafter referred to as the APP ) for the State and Mr. Gauri Shankar Thakur, learned counsel for the opposite party no. 2.

(3.) The petitioner apprehends arrest in connection with Kalyanpur PS Case No. 192 of 2019 dated 24.07.2019, instituted under Sections 341, 323, 504, 498A/34 of the Indian Penal Code and 3/4 of the Dowry Prohibition Act.