UMESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner seeks bail in anticipation of his arrest in connection with Complaint Case No. 528(C) of 2019, arising out of Charpokhri P.S. Case No. 15 of 2018, instituted for the offences punishable under Ss. 302, 201, 34 of the Indian Penal Code.

(3.) Taking into consideration the statement of the mother of the deceased as well as the contents in the FIR and the order passed by the Court below, it cannot be said that the petitioner is not involved. It is a case where the FIR was registered by the mother of the deceased making specific allegations against the accused-petitioner. However, the police did not even bother to arrest and conduct custodial interrogation instead the final report was submitted without even making any arrest.