SUNIL SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Abdul Mannan Khan, learned counsel for the petitioner and Ms. Renuka Ratnakar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner is in custody in connection with Chausa PS Case No. 227 of 2018 dated 29.08.2018, instituted under Sections 302, 120B/34 of the Indian Penal Code and 27 of the Arms Act, 1959.