SHEIKH WAJID HUSSAIN Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Dilip Kumar Tandon, learned counsel for the petitioner; Mr. Lakshmi Kant Sharma, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Prafull Chandra Jha, learned counsel for the informant.

(3.) The petitioner is in custody in connection with Malahi (Govindganj) PS Case No. 362 of 2018 dated 07.12.2018, instituted under Sections 25(1-B)(a)/26/35 of the Arms Act, 1959.