PRINCE SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Rajendra Narain, learned senior counsel along with Dr. Manoj Kumar, learned counsel for the petitioner and Mr. Choubey Jawahar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Rajaun PS Case No. 383 of 2019 dated 11.09.2019, instituted under Sections 341, 323, 307, 504/34 and 337of the Indian Penal Code.