DHANANJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner is in custody in connection with Khagaria (Muffasil) PS Case No. 792 of 2019 dated 23.10.2019, instituted under Sections 461/379 of the Indian Penal Code.

(3.) The petitioner is alleged to have stolen the laptop, camera, wi-fi, cash and important documents from the shop of the informant.