BHIM SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Petitioner is permitted to make necessary correction in paragraph 3 of this application.

(2.) Heard learned counsel for the petitioner and learned APP for the State.

(3.) Petitioner is languishing in judicial custody since 05.02.2018 in connection with Amnour P.S. Case No. 146/2017 for offences punishable under Sections 188 , 272 , 273 , 420 , 120-B of the Indian Penal Code and Sections 30(a), 38, 41 of the Bihar Prohibition and Excise Act , 2016.