GAURAV KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Apurva Kumar, learned counsel for the petitioner and Mr. Prabhu Narayan Sharma, learned counsel for the State.

(2.) The present application under Article 226 of the Constitution of India has been filed by the petitioner seeking a writ in nature of habeas corpus directing the respondents to release him from the detention in connection with Meenapur (Panapur O.P) PS. Case No. 315 of 2020 dtd. 21/8/2020 registered for the offences punishable under Ss. 414/34 of the Indian Penal Code and 25(1-B)(a), 26 and 35 of the Arms Act.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner was arrested by the Station House Officer (for short 'SHO') of Meenapur Police Station on 18/8/2020 and was handed over to SHO of Panapur O.P.