MD SAHJAD, Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ajay Kumar Thakur, learned counsel along with Ms. Vaishnavi Singh, learned counsel, for the petitioner and Mr. Upendra Kumar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(2.) The petitioner is in custody in connection with Baruraj PS Case No. 49 of 2020 dated 05.04.2020, instituted under Sections 399/402/414 of the Indian Penal Code and 25(1-B) (a)/26/35 of the Arms Act.

(3.) The allegation against the petitioner is that on secret information that criminals were planning to commit crime, when the police reached and arrested the accused persons, from the petitioner, motorcycle, one firearm, two cartridges and one mobile phone were recovered.