KUNDAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Nityanand Kumar, learned counsel for the petitioner and Mr. Lalan Kumar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(2.) The petitioner is in custody in connection with Chowk PS Case No. 191 of 2020 dated 01.06.2020 (Special Case No. 78 of 2020), instituted under Sections 399/402 of the Indian Penal Code, 25(1-B)(a)/26/35 of the Arms Act and 8/20(b)(ii)(B) of The Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The specific allegation against the petitioner is that he was caught along with others from whom there has been recovery of narcotic but from the petitioner the recovery is of three live cartridges in a magazine.