AJAD PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned APP for the State.

(2.) The petitioner is in custody in connection with Imadpur PS Case No. 55 of 2019 dated 06.08.2019 instituted under Sections 341/323/324/325/307/504/506/34 of the Indian Penal Code and later on Section 302 of the Indian Penal Code was also added.

(3.) The allegation against the petitioner and two others is of assaulting the father of the informant who later on scummed to his injury.