VIJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Yogesh Chandra Verma, learned senior counsel along with Mr. Dhananjay Kumar Tiwary, learned counsel for the petitioner and Mr. Atul Chandra, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner is in custody in connection with Chapra Town PS Case No. 20 of 2020 dated 08.01.2020, instituted under Sections 420/467/468/120-B/34 of the Indian Penal Code.