ABHIJEET KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Bimlesh Kumar Pandey, learned counsel for the petitioner and Ms. Gulnar Begum, 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 Bettiah Town PS Case No. 457 of 2022 dtd. 17/6/2022 instituted under Ss. 143, 147, 148, 149, 341, 323, 353, 332, 333, 338, 435, 436, 307, 427, 504, 120(B), 395, 412 of the Indian Penal Code; 27 of the Arms Act, 1959 and 3 and 4 of the Prevention of Damage of Public Property Act, 1984.