AMIT BENGALI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the State.

(2.) THE petitioner is in custody in a police case under Sec.387 of the Penal Code and Sections 3 and 4 of the Explosive Substance Act.

(3.) LEARNED counsel for the State points out that the petitioner has antecedents of two cases and his prayer for bail has been rejected earlier noticing the aforesaid materials.