BATESHWAR KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Ashok Kumar, learned counsel for the petitioner; Mr. Jharkhandi Upadhyay, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Pramod Kumar Sinha, learned counsel for the informant.

(3.) The petitioner is in custody in connection with Laheri PS Case No. 18 of 2020 dated 15.01.2020, instituted under Sections 154/380/411of the Indian Penal Code.