RAKESH KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heared the learned counsel for the petitioner and the counsel appearing on behalf of the State.

(2.) The petitioner is accused in a case under sections 364/34 of the Indian Penal Code.

(3.) The bail application of the petitioner was earlier rejected on 6.4.2007 vide Cr. Misc. No. 143/2007.