MD. AZAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P. for the State.

(2.) petitioner seeks bail in Madhepura P.S. Case No. 481 of 2010 dated 10.11.2010 corresponding to G.R. Case No. 1755 of 2010 instituted under Sections 414/34 of the Indian Penal Code.

(3.) allegation against the petitioner is of being party to theft of T.V. and Inverter.