PANKAJ KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Pramod Kumar Sinha, learned counsel for the petitioner and Mr. Md. Arif, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(2.) The petitioner is in custody in connection with S. Tr. No. 460 of 2019 arising out of Manpur PS Case No. 86 of 2019 dated 07.05.2019, instituted under Sections 302/504/506/34 of the Indian Penal Code.

(3.) This is the second attempt for bail by the petitioner as earlier such prayer was rejected by Hon'ble Mr. Justice Vinod Kumar Sinha (as he then was) on 04.02.2020 in Cr. Misc. No. 67585 of 2019.