DEOSARAN BHAGAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Krishna Kant Singh, learned counsel for the petitioner and Ms. Veena Rani Prasad, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(2.) The petitioner is in custody in connection with Vaishali (Belsar OP) PS Case No. 161 of 2015 dated 26.05.2015, instituted under Sections 302/34 of the Indian Penal Code.

(3.) The allegation against the petitioner is that he had strangulated the husband of the informant killing him and had dumped the body at the house of the informant.