GHANSHYAM KUSHWAHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Let the defect(s), as pointed out by the office, be removed within a period of four weeks from today.

(2.) Heard learned counsel for the petitioner and learned A.P.P. for the State.

(3.) The petitioner seeks bail in connection with Kursela P.S. Case No. 19 of 2022, G.R. No. 493 of 2022 registered for the offences punishable under Ss. 467, 463, 471, 120(B), 420 of the Indian Penal Code read with Sec. 30(a), 36, 41(1) of the Bihar Prohibition and Excise Amendment Act.