VIKRAM KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned APP for the State and learned counsel for the informant.

(2.) The petitioner seeks pre-arrest bail in connection with Fatehpur PS Case No. 39 of 2019 dated 03.02.2019 instituted under Sections 302/34 of the Indian Penal Code, 1860 and 27 of the Arms Act.

(3.) The petitioner, along with six others, is accused of firing on the deceased, who was the brother of the informant leading to his death.