PAPPU KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been heard via video conferencing.

(2.) Heard Ms. Vaishnavi Singh, learned counsel for the petitioner and Mr. Lakshmi Kant Sharma, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner is in custody in connection with Siwan (Mufassil) Mahadeva PS Case No. 152 of 2019 dated 04.04.2019, instituted under Sections 364A, 302, 201 and 120B of the Indian Penal Code.