ROHIT KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Balram Kapri, learned counsel for the petitioner and Mr. Jharkhandi Upadhyay, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner is in custody in connection with Banka P.S. Case No.154 of 2019 dated 12.03.2019 instituted under Section 379 of the Indian Penal Code.