LALAN PRASAD 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 Chiksaura PS Case No. 123 of 2019 dated 23.12.2019, instituted under Sections 302/24 of the Indian Penal Code and 27 of the Arms Act.

(3.) The allegation against the petitioner is that on his order, the other named accused fired, resulting in the death of one of the wives of the informant.