RAM BALI MUKHIYA Vs. STATE OF BIHAR

JUDGEMENT

(1.) In view of the sudden resurgence of Covid-19 infection, there is limited functioning of the High Court and, therefore, the matter has been listed today for consideration through virtual mode.

(2.) Heard learned counsel for the petitioner and learned counsel for the State.

(3.) The petitioner seeks bail in Dumaria Ghat PS Case No. 81 of 2014, NDPS Case No. 49 of 2014, instituted for the offence under Ss. 414/34 of the Indian Penal Code and 20/22/23 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity "NDPS Act").