JAWADUL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Pankaj Kumar, learned counsel for the petitioner and Mr. Ajay Kumar No.2, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(2.) The petitioner is in custody in connection with Kochadhaman PS Case No.187 of 2018 dated 09.10.2018, instituted under Sections 395/397 of the Indian Penal Code; 27 of the Arms Act,1959 and 3/4 of the Explosives Substances Act, 1908.

(3.) Though the FIR is against unknown persons, but the petitioner has been made accused and also arrested as he was seen by witnesses talking with other co-accused persons and having antecedent of cases against him of similar nature.