MD AZAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Manoj Kumar, learned counsel, along with Mr. Vinay Kumar Mishra, learned counsel for the petitioners; Mr. Ram Naresh Roy, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Gaurav Kumar, learned counsel for the informant.

(2.) The petitioners are in custody in connection with Singhiya PS Case No. 48 of 2020 dated 09.04.2020, instituted under Sections 302/34 of the Indian Penal Code.

(3.) The allegation against the petitioners is that they along with other accused had killed the son of the informant.