KAMTA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Arun Kumar, learned counsel for the petitioner; Mr. Parmeshwar Mehta, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Shailendra Kumar Singh, learned counsel for the Bihar State Food and Civil Supplies Corporation Limited.

(3.) The petitioner had filed the present petition seeking bail in connection with Sirdala PS Case No. 19 of 2017 dated 01.02.2017, instituted under Sections 409, 420, 467 and 468 of the Indian Penal Code.