LALIT KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Rajesh Kumar Singh, learned Senior Counsel for the petitioner and Mr. Dr. M.K. Gautam, learned APP for the State.

(2.) This application has been preferred for quashing of the order/judgement dtd. 22/5/2015 in Cr. Misc. No. 4586 of 2014 by which the Patna High Court while granting bail to one Basant Yadav @ Pappu @ Pappu Yadav in connection with Karpi P.S. Case No. 68 of 1996 had made certain adverse remarks against the petitioner.

(3.) Learned Senior Counsel for the petitioner submits that one Basant Yadav @ Pappu @ Pappu Yadav had filed a criminal miscellaneous petition bearing Cr. Misc. No. 4586 of 2015 before this Hon'ble High Court for grant of bail under Sec. 439 and 440 of the Code of Criminal Procedure in connection with Karpi P.S. Case No. 68 of 1996 for the offence registered under Sec. 302, 307, 316, 342 and 323/34 of the Indian Penal Code read with Sec. 27 of the Arms Act.