TEJ NARAYAN SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner seeks bail in Valmikinagar P.S. Case No. 38 of 2013 dated 14.07.2013 instituted under Sections 409/419/420 of the Indian Penal Code.

(3.) This is the second attempt of the petitioner as his earlier prayer for bail was rejected on 20.06.2014 in Cr. Misc. No. 9496 of 2014.