KAILASH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Dr Alok Kumar Alok, learned counsel for the petitioner and Mr. Jharkhandi Upadhyay, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(2.) The petitioner is in custody in connection with Minapur PS Case No. 134 of 2020 dated 23.04.2020, instituted under Sections 365/302/201/120(B)/34 of the Indian Penal Code.

(3.) The allegation against the petitioner and others is of killing the son of the informant.