MD. CHHOTU Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Raj Kishore Prasad, 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 Bihar PS Case No. 198 of 2018 dated 07.05.2018, instituted under Section 364A of the Indian Penal Code.