BIKASH KUMAR Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) This is an application for anticipatory bail for the offence punishable under Ss. 414 of the I.P.C, Ss. 10 and 13 of U.A.P. Act and Ss. 25 (1 -AA), 25 (1 -AAA), and 26 (2) 35 of the Arms Act.

(3.) Allegedly the police party intercepted one vehicle then three persons started fleeing away but on chase two persons were caught who disclosed their names as Dilip Kumar and Vithal Kumar and they also disclosed the name of the person who has managed to flee away and fire arms and ammunitions were recovered from possession of the arrested person and they also confessed that they were carrying arms and ammunitions for Maoist.