RAJESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Pramod Kumar, 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 Danapur PS Case No. 45 of 2020 dated 16.01.2020, instituted under Sections 25(1-B)a, 26 and 35 of the Arms Act, 1959.