AKASH PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and the State.

(2.) The present memo of appeal has been filed on behalf of appellant for grant of bail against the order dtd. 5/8/2021 passed by learned Additional Sessions Judge Ist-Bhagalpur in connection with Naugachia PS Case No. 359 of 2020 corresponding to Special (CH) No. 13 of 2021 (GR No. 1572/20) registered for the offence punishable under Ss. 302, 201 of the Indian Penal Code, whereby the prayer for bail of the appellant was rejected.

(3.) On recovery of dead body of one unknown lady, the present FIR was lodged.