KESHWA DEVI 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 regular bail in Buniadganj P.S. Case No. 02 of 2016 dated 02.01.2016 instituted under Sections 147, 148, 149, 341, 342, 323, 324, 326, 337, 338, 332, 333, 307, 353, 427, 495 of the Indian Penal Code and Section 3 of the Damage to Public Property Act.

(3.) The allegation against the petitioner is of assault on the excise party with brick bats.