NAGENDRA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been heard through Video Conferencing.

(2.) Heard Mr. Dharmendra Kumar Sinha, learned counsel for the petitioner and Ms. Veena Kumari Jaiswal, learned Additional Public Prosecutor (hereinafter referred to as the "APP") for the State.

(3.) The petitioner who is in custody, seeks bail in connection with Doriganj Police Station Case No. 203 of 2022 dtd. 23/7/2022, instituted under Ss. 341, 323, 324, 307, 504, 504/34 of the Indian Penal Code.