SONU KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Anant Kumar Bhaskar, learned counsel for the petitioner and Mr. Md. Arif, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) This is the second attempt for bail by the petitioner as earlier such prayer of the petitioner was rejected by order dated 08.01.2020 passed in Cr. Misc. No. 83110 of 2019.