NAND KISHORE SINGH 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 Mr. Yogesh Chandra Verma, learned senior counsel along with Mr. Nirbhay Kumar Singh, learned counsel for the petitioner; Mr. Bharat Lal, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Bipin Kumar Sinha, learned counsel for the Central Bureau of Investigation (hereinafter referred to as the 'CBI').

(3.) The petitioner is in custody in connection with RC Case No. 4(S) of 2016 dated 05.10.2016, instituted under Sections 120B, 420, 468 and 471 of the Indian Penal Code.