ABHAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Satya Ranjan Sinha, learned counsel for the petitioner; Ms. Gulnar Begum, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Hansraj, learned counsel for the informant.

(3.) The petitioner apprehends arrest in connection with Rahui PS Case No. 331 of 2019 dated 27.08.2019, instituted under Sections 498A, 323, 324, 325 and 307/34 of the Indian Penal Code.