MD. SADDAM Vs. STATE OF BIHAR

JUDGEMENT

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

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

(3.) The petitioner is in custody in connection with Dulhin Bazar PS Case No. 01 of 2019 dated 01.01.2019, instituted under Section 302 of the Indian Penal Code.