ROHIT KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner is in custody in connection with Amarpur (Fullidumar) PS Case No. 132 of 2020 dated 05.03.2020, instituted under Sections 399/402 of the Indian Penal Code and 25 (1-B) (a)/26/35 of The Arms Act, 1959.

(3.) The petitioner is alleged to have been one of the two persons who had called the two persons caught with illegal firearms and cartridges, for committing dacoity in UCO Bank.