ANIL BAITHA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Niranjan Parihar, learned counsel for the petitioner and Mr. Kalyan Shankar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner is in custody in connection with Karja PS Case No. 122 of 2019 dated 20.05.2019, instituted under Sections 394 and 302 of the Indian Penal Code.