PRADEEP KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Priyesh Kumar, learned counsel for the petitioner and Ms. Madhuri Lata, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner is in custody in connection with Harsidhi PS Case No. 42 of 2019 dated 28.01.2019, instituted under Sections 304B, 302 and 201/34 of the Indian Penal Code.