SHRAWAN PASWAN Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Yogesh Chandra Verma, learned senior counsel along with Ms. Priyanka Singh, 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 Barun PS Case No. 131 of 2018 dated 04.07.2018, instituted under Sections 394, 302, 120B of the Indian Penal Code and 25(1-B)a, 26, 27 and 35 of the Arms Act, 1959.