AHSANUDDIN AMANULLAH,J. - (1.) The matter has been heard via video conferencing due to circumstances prevailing on account of the COVID-19 pandemic.
(2.) Heard Mr. Sharda Nand Mishra, learned counsel for the petitioner and Mr. Akhileshwar Dayal, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.
(3.) The petitioner apprehends arrest in connection with Turkauliya PS Case No. 578 of 2019 dated 21.08.2019, instituted under Sections 147, 148, 149, 341, 302 of the Indian Penal Code and 27 of the Arms Act.;