SARVAN PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Sanjay Kumar, learned counsel for the petitioner and Ms. Anita Kumari Singh, learned Additional Public Prosecutor (hereinafter referred to as the "APP") for the State.

(2.) The petitioner who is in custody, seeks bail in connection with Barun PS Case No.131 of 2018 dtd. 4/7/2018 instituted under Ss. 394, 302, 120B of the Indian Penal Code and 25(1-B)(a), 26, 27, 35 of The Arms Act, 1959.

(3.) This is the third attempt for bail as earlier such prayer was rejected by judgment and order dtd. 9/12/2019 passed in Cr. Misc. No. 78130 of 2019 and thereafter by judgment and order dtd. 28/7/2021 in Cr. Misc. No. 7923 of 2021.