SHYAM SUNDAR SAHNI 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 Kanti P.S. Case No. 05 of 2016 dated 04.01.2016 instituted under Section 399, 402, 412, 414 of the Indian Penal Code, Sections 25(1 -b) a, 26(ii)/35 of the Arms Act and Sections 20/22 of the Narcotic Drugs and Psychotropic Substance Act .

(3.) allegation against the petitioner is of buying a motorcycle which was looted in Kanti P.S.Case No. 592 of 2015.