AMIT KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Ramanath Kumar Ghanshyam, 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 Naubatpur PS Case No. 422 of 2019 dated 27.06.2019, instituted under Sections 506, 387, 386 and 120B/34 of the Indian Penal Code.