KUNDAN SAH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Dr. Kamal Deo Sharma, learned counsel for the petitioner and Mr. Jharkhandi Upadhyay, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner is in custody in connection with Mansi PS Case No. 276 of 2017 dated 01.12.2017, instituted under Sections 302 and 201/34 of the Indian Penal Code.