AMIT KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been heard via video conferencing due to circumstances prevailing on account of the COVID-19 pandemic.

(2.) Heard Dr. Kamal Deo Sharma, learned counsel for the petitioner and Mr. Md. Arif, learned Additional Public Prosecutor (hereinafter referred to as the ''APP'') for the State.

(3.) The petitioner is in custody in connection with Rajpur PS Case No. 14 of 2020 dated 27.01.2020, instituted under Sections 304B/34 of the Indian Penal Code.