SATYENDRA PRASAD KUSHWAHA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Umesh Chandra Verma, learned counsel for the petitioner and Mr. Sanjay Kumar Tiwary, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Bettiah Muffasil PS Case No. 83 of 2020 dated 11.02.2020, instituted under Sections 420, 467, 468, 471, 448, 327 and 506/34 of the Indian Penal Code.