CHHOTU CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. N K Agrawal, learned senior counsel along with Mr. Amresh Kumar Sinha and Ms. Preety Kunwar, learned counsel for the petitioner and Mr. Amit Kumar Rakesh, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Fatuha PS Case No. 220 of 2020 dated 18.03.2020, instituted under Sections 363, 302, 201,120-B of the Indian Penal Code and 27 of the Arms Act, 1959.