MD. ABBAS, MALE Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner seeks bail in connection with Salkhua PS Case No. 161 of 2019 dated 04.07.2019 instituted under Sections 341, 447, 448, 323, 324, 307, 354B, 504/34 of the Indian Penal Code.

(3.) The allegation against the petitioner is of stabbing by knife in the abdomen of the brother of the informant.