RITESH KUMAR @ BITTU, Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsels for the petitioners and learned APP for the State, assisted by learned counsel for the informant.

(2.) Petitioners seek bail in a case registered for the offences punishable under Sections 302, 120B of the Indian Penal Code and Section 27 of the Arms Act.

(3.) According to F.I.R., murder of Jitendra Kumar, an Advocate of this Court was committed near Water Board Office by some unknown person.