VIJENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Ravish Mishra, learned counsel for the petitioner and Mr. Humayou Ahmad Khan, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Baligaon PS Case No. 35 of 2020 dated 11.04.2020, instituted under Sections 341, 342, 307/34 and 120B of the Indian Penal Code and 27 of the Arms Act, 1959 (hereinafter referred to as the 'Act').