INDAL SEN YADAV Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Ravi Shankar Sahay, learned counsel for the petitioner and Mr. Choubey Jawahar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner is in custody in connection with Bagaha (Pathkhauli) PS Case No. 363 of 2019 dated 29.06.2019, instituted under Sections 302 and 120B/34 of the Indian Penal Code.