LAWS(PAT)-2020-3-37

PAPPU KUMAR Vs. STATE OF BIHAR

Decided On March 17, 2020
PAPPU KUMAR Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

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

(2.) The petitioner seeks bail in a case instituted for the offences under Section 379 of the Indian Penal Code.

(3.) Prosecution allegation, in short, is that motorcycle of the informant was stolen by the accused persons.