BALDDAU SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; Mr. Rabindra Kumar, learned Additional Public Prosecutor (hereinafter referred to as the "APP") for the State and Mr. Abhishek Kumar, learned counsel for the informant.

(2.) The petitioner is in custody in Bhabhua PS Case No. 38 of 2019 dtd. 22/1/2019, instituted under Sec. 363 of the Indian Penal Code, to which later on Ss. 302/201/364/34 of the Indian Penal Code were added.

(3.) This is the third attempt for bail by the petitioner, as earlier such prayer was rejected by judgment and order dtd. 11/12/2019 in Cr. Misc. No. 45504 of 2019 and thereafter by judgment and order dtd. 10/2/2021 in Cr. Misc. No. 32604 of 2020.